Section 56(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(1)Notwithstanding anything contained in the provisions of this Act,-(a)no decision of the Custodian of evacuee property (hereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Jammu and Kashmir State Evacuees (Administration of Property) Act, Svt. 2006, shall be called in question and varied or reversed by any officer or authority under this Act ; and(b)nothing in this Act shall be construed as requiring the Custodian to stay any proceedings in relation to title to any such land pending before him on the date of coming into force of those provisions of this Act under which proceedings in relation to title to land are required to be stayed or as empowering the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] for any other officer or authority to determine any question of title in relation to such land involved in any proceedings pending before the Custodian such date.
