Section 13(2) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014
(2)All cases, with regard to the loss, wastage and misappropriation of any land of the Panchayat, pending before the Government or any other authority including the Special Tribunal before the constitution of the Ombudsman shall stand transferred to the Ombudsman who shall dispose of such cases in accordance with the provisions of the Act.
