Section 12 in The Jammu and Kashmir Public Men and Public Servants Declaration of Assets and other Provisions Act, 1983
12. Restriction to acquire and transfer property.
(1)No public servant shall in his own name or in the name of any of his family member acquire or transfer [any immovable property] [Substituted by Acy XXIX of 1997 (S.B.).] unless he has obtained permission in writing, from the prescribed authority;[Provided that the acquisition or transfer of movable property shall be brought to the notice of the prescribed authority where the value of much property exceeds the limit prescribed by the Government.] [Substituted by Acy XXIX of 1997 (S.B.).](2). Notwithstanding anything contained in any other law, any transfer effected by a public servant without the previous permission as provided under sub-section (1) shall be null and void and no person shall be deemed to have acquired any right therein.
