Section 4 in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004
4. Transfer one year prior to Ordinance to require Government sanction.
(1)A public servant, who has made a transfer of his immovable property within one year prior to the promulgation of this Ordinance, or the transferee to any such transaction, may apply to the Government or to such other officer as may be authorised by the Government in this behalf, within two months from the date this Ordinance comes in force, for sanction as required by section 3 :Provided that the Government may, in suitable cases, extend the period for making such application.(2)If the public servant or the transferee fails to apply for sanction to such transfer as required by sub-section (1) or if the Government or such other officer is of the opinion that the transfer for which sanction is applied for was not bona fide transfer, the Government may declare such transfer as void and, notwithstanding anything contained in any law to the contrary, all such transfers shall be void and no person shall be deemed to have acquired any right thereunder.
