Section 14 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
14. Restriction on power to make further temporary alienation.
(1)During the currency of a mortgage made under section 8 in form (a) or form (b) or of a lease or farm under this Act, the owner shall be at liberty to make a further temporary alienation of the same land for such term as together with the term of the current mortgage, lease or farm will make up a term not exceeding the full term of twenty-one years.(2)Any such further temporary alienation, if made for a longer term than is permitted by this section, shall be deemed to be a temporary alienation for the term permitted by this section.
