Section 7 in The Jammu And Kashmir Alienation of Land Rules, 1970
7. It is accordingly requested that sanction to the permanent alienation by m. .....................of an area of (state Kanals and Marlas) of land situate in village/villages.....................(state name/names) held in owner ship/occupancy right in favour of .....................(state the
name/names with description), the alienee/alienees, may kindly be kindly be granted.Dated.....................(state place)the.....................(state date, month and year).Applicant—Alienor.(Signature or thumb impression, if he be illiterate).Note :- (i) Strike out the words not applicable.Form 2(See rule 4)ToThe Deputy Commissioner,________________(state District)Application for the mortgage of land being treated as unfructuary mortgage and for possession thereof u/s 8(1) (b) of the Alienation of Land Act.Sir,An area of ...................(state Kanala and Marlas) of land situate in village/villages ...................(give name/names) is mortgaged by the mortgagor ...................(state name with full description of the mortgagor), member of an agricultural class, to me...................(state the name with full description of the mortgagee) not being a member of an agricultural class, without possession according to the mortgage deed dated ...................(state the date of execution) as will appear from an extract from the latest annual record (Jamabandi)/Copy of the mutation order dated ...................(state the date of the final order), appended herewith. There is a condition attached to this mortgage that if the mortgagor fails to pay the principal and interest according to his contract, the mortgagee can apply for being placed in possession subject to such terms and conditions as are considered equitable.
