Section 30(6) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(6)Subject to the foregoing provisions of this section, any order made by the [Custodian General] [Inserted by Act XXIII of Svt. 2007.], Custodian Additional Custodian, authorised Deputy Custodian, Deputy Custodian or Assistant Custodian shall be final and shall not be called in question in any Court by way of appeal or revision or in any original suit, application or execution proceeding.
