Section 14(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(2)On receipt of [an application] [Substituted by Act XX1I1 of Svt. 2007 for 'any application'.] under sub-section (1), the Custodian shall cause public notice thereof to be given in the prescribed manner and after holding a summary inquiry [into the claim] [Substituted by Act XXIII of Svt. 2007 for 'into the claims'.] in such manner as may be prescribed, may-(i)make a formal order declaring that property shall be restored to the applicant; or(ii)reject the application; or(iii)refer the application to a Civil Court for the determination of his claim and title to the property.
