Section 10(1) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(1)To a mortgage made under section 8, the following conditions may be added by agreement between the parties:(a)a condition limiting the right of a mortgagor or a mortgagee in possession to cut, sell or mortgage trees or to do any act affecting the permanent value of the land; and(b)any other condition which the Government by general or special order may declare to be admissible.
