Section 14(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976
(2)Whenever it made to appear to the Government that a case decided finally by a Tribunal or an Appellate Authority involves a substantial question of law or a question of public interest, it may call for the records of the case and pass such order thereon as it thinks fit:Provided that the Government shall not pass an order under this sub-section against any person without giving him an opportunity of being heard.
