Section 30(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)The Custodian to whom the appeal is preferred under clause (a) of sub-section (1), may dispose of it himself, or may make it over for disposal to an Additional Custodian or to a Deputy Custodian authorised by the Custodian in writing in this behalf (in this section referred to as the authorised Deputy Custodian) :Provided that no appeal from an order of a Deputy Custodian shall be made over for disposal to the authorised Deputy Custodian.
