Section 25A in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
25A. [ Restriction on transfer of the property. - (1) No property to which claim is established under section 8 or 14, whether possession thereof has been taken or not by the claimant, may be sold or disposed of in any manner whatsoever without the previous permission of the Government.
(2)Any person desirous of selling or disposing of the property referred to in sub-section (1) may apply in the prescribed manner to the Minister Incharge for grant of permission.(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.(4)If the application' is not rejected under sub-section (3), the Government may grant the permission subject to such terms and conditions as it thinks fit.] [Inserted by Act XIX of 1987, section 7.]
