Section 25(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(1)No transfer of any right or interest in any evacuee property, made in any manner whatsoever by or on behalf of an evacuee after such date as may be specified in this behalf by the Government by notification in the Jammu and Kashmir Government Gazette, shall be effective so as to confer any rights or remedies on the parties to such transfer or on any person claiming under them unless it is confirmed by the [Custodian General] [Substituted by Act XIX of 1987, 5.6, (i).].
