Section 30(5) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
(5)The [Custodian General] [Inserted by Act XXIII of Svt. 2007.], Custodian, Additional Custodian or authorised Deputy Custodian, but not a Deputy or an Assistant Custodian, may, after giving notice to the parties concerned, review his own order.
