Section 4(2) in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004
(2)If the public servant or the transferee fails to apply for sanction to such transfer as required by sub-section (1) or if the Government or such other officer is of the opinion that the transfer for which sanction is applied for was not bona fide transfer, the Government may declare such transfer as void and, notwithstanding anything contained in any law to the contrary, all such transfers shall be void and no person shall be deemed to have acquired any right thereunder.
