Section 20(1) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(1)No land belonging at the moment to a member of an agricultural class shall in execution of any decree or order of any Civil or Revenue Court, whether made before or after the commencement of this Act, be sold to any person except a member of an agricultural class:Provided that(i)in the Kashmir Province and(ii)in the Frontier District of Ladakh and Bunji Illaqa, not more than one-fourth in the aggregate of the area shown against a member of an agricultural class on (i) 2nd October, 1934 and(iii)the passing of this Act respectively, shall be sold in execution of such decree or order for a period of 10 years from such date.
