Section 4(1) in The Public Servants Transfer of Immovable Property (Restriction) Ordinance, 2004
(1)A public servant, who has made a transfer of his immovable property within one year prior to the promulgation of this Ordinance, or the transferee to any such transaction, may apply to the Government or to such other officer as may be authorised by the Government in this behalf, within two months from the date this Ordinance comes in force, for sanction as required by section 3 :Provided that the Government may, in suitable cases, extend the period for making such application.
