Section 22 in The Jammu and Kashmir Bhudan Yagna Act, 1960
22. Lands which cannot be donated.
(1)Notwithstanding anything contained in any law, an owner shall not, for purposes of this Act, be competent to donate-(a)land recorded or by usage treated as pasture, cremation or burial ground, tank, path-way or thrashing floor ; and(b)such other land as the Government may, by notification in the Government Gazette, specify.(2)The holder of a life-estate shall be competent to donate only his life interest therein.
