Section 14 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
14. Certain mortgages and charges not enforceable against land assigned.
- Notwithstanding anything contained in any contract or in any law for the time being in force-(a)no claim or liability, whether under any decree or order of a Civil Court or otherwise, enforceable against a land-owner for any money which is charged on, or is secured by a mortgage of, any land held under him which has been assigned to village Abadi under section 6, shall be enforceable against the land, but every such claim or liability shall be deemed to be a charge on the compensation payable to the land-owner in respect of such land;(b)no encumbrance on the land assigned to village Abadi under section 10 shall be enforceable against the land but shall be deemed to be a charge on the other property of the land-owner.
