Section 21(2) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(2)an instrument which records or gives effect to any transaction which requires the sanction of [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] shall not be admitted to registration until a certified copy of the order giving such sanction is produced before the officer empowered to register such instrument:
