Section 25A(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(3)The minister Incharge shall refer the application to the Deputy Commissioner of the district concerned who shall report the full facts through Custodian General and state whether :(a)the transaction is being made in good faith or for valuable consideration; or(b)the transaction is prohibited under any law for the time being in force; or(c)the permission to the sale of the property has to be rejected for any other reason.
