Section 5(2) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(2)Except in the cases provided for in sub-section (1), a permanent alienation of land shall not take effect as such unless and until sanction is given thereto by the [Deputy Commissioner:] [Substituted for the Words "Wazir-i-Wazarat" by Act No. III of Sambat 2008.]Provided that :-(i)sanction may be given after the act of alienation is otherwise completed; and(ii)sanction shall not be necessary in the case of(a)a sale of a right of occupancy by a tenant to his landlord, or(b)a gift made in good faith for a religious or charitable purpose, or(c)an alienation of land not exceeding 4 Kanals in area situated in immediate vicinity of a town or village for residential purposes, made in favour of a person who has not already made such an acquisition.
