Section 16 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
16. Temporary lease or mortgage of land for non-agricultural use for more than three years no valid without permission of Deputy Commissioner.
- No transfer of agricultural land either by way of lease or mortgage for non-agricultural use made for a period of more than three years shall be valid without the permission of the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] of the locality in which the land sought to be transferred is situated.Exemption.The prohibition shall not apply when the land is used for construction of a lahri or a farmer's but as appurtenant to agriculture or required for agricultural use or for residential purposes up to 4 kanals in the immediate vicinity of a town or village
