Section 25(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)An application for confirmation of such transfer may be made by the transferor or the transferee or any person claiming under, or lawfully authorised by, either of them, to the [Custodian General] [Substituted by Act XIX of 1987, 5.6, (i).] within two months from the date of registration of the deed of transfer or within two months from the commencement of this Act, whichever is later :Provided that the [Custodian General] [Substituted by Act XIX of 1987, 5.6, (i).] may, for sufficient reasons to be recorded, entertain the application even if it is made after the expiry of the aforesaid period.
