Section 52E in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52E. Restriction on alienation.
(1)Notwithstanding anything contained in any law for the time being in force,-(a)where at any stage of the inquiry,the Authority is satisfied by affidavit or otherwise that a person liable to restore any advantage or benefit or to pay compensation in lieu thereof under any transaction or lease referred to in section 52-B, is likely to alienate his movable or immovable property with intent to evade payment or to defeat the recovery, of the advantage or benefit or the value thereof or the amount of compensation, that may be determined by him, it may by order in writing direct that such person shall not alienate his movable and immovable property or such portion thereof, as it may specify in the order, during the pendency of the inquiry;(b)any alienation of property made in contravention of any order or direction issued under clause (a) shall be void, and no transferee of such property shall be deemed to have acquired any right, title or interest therein,Explanation. - For purposes of this section 'alienation' includes mortgage, sale, gift, bequest, binami transaction, family settlement or any other mode of transfer of any right, title or interest in the property.(2)For removal of doubts it is hereby declared that restrictions imposed under this section on the rights conferred by clause (1) of Article 19 of the Constitution of India as applicable to the State shall be deemed to be reasonable restrictions.
