Section 3(1) in The Jammu And Kashmir Alienation of Land Rules, 1970
(1)(i)An application under sub-section (2) of Section 5 shall be made in Form 1 and may be presented to the Deputy Commissioner of the district in which the land proposed to be alienation is situated.(ii)The Deputy Commissioner shall ascertain the cause leading to the intended permanent alienation of land, the occupational, economic and social condition of the alienor and the alienee and whether the need of the alienee for land is genuine, the consideration settled adequate and the transaction ont he whole really advantageous to the alienor and his family and take such evidence as he deems necessary.(iii)On the basis of the enquiry made by him, the Deputy Commissioner shall make an order either granting or refusing the sanction applied for.
