Section 3(3) in The Jammu And Kashmir Alienation of Land Rules, 1970
(3)Sanction to alienation shall be refused where:(a)the alienee is not a permanent resident of the State as defined in section 6 of the Jammu and Kaghmir Constitution; or(b)the intention is to evade the provisions of the Act, as for instance where this transfer is benami i.e. where the nominal alienee, although a number of an agricultural class, is actually the agent of the real alienee who is not a member of an agricultural class; or(c)as a result of the proposed alienation, the holding of the alienor is likely to be reduced to a size less than what normally is required for him and his family unless the alienor has other substantial means of permanent nature besides land to fall back upon; or(d)the alienee is a money lender.
