Section 19 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
19. Sanction of Deputy Commissioner required to certain alienations of, or charges on, produce of land.
- Every agreement whereby a member of an agricultural class purports to alienate or charge the produce of his land or any part of or share in such produce for more than five years shall not take effect for more than five years from the date of the agreement, unless the sanction of the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] is given thereto, and shall until such sanction is given or if such sanction is refused, take effect as if it had been made for five years.Explanation:-The produce of land means:(a)crops and other products of the earth standing or un-gathered on the land;(b)crops and other products of the earth which have been grown on the land during the past year and have been reaped or gathered.
