Section 25(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)The [Custodian General] [Substituted by Act XIX of 1987, 5.6, (i).] shall hold summary inquiry into the application in the prescribed manner, and may reject the application if he is of opinion that-(a)the transaction has not been entered into in good faith or for valuable consideration, or(b)the transaction is prohibited under any law for the time being in force, or(c)the transaction ought not to be confirmed for any other reason.
