Section 6(2) in The Jammu And Kashmir Alienation of Land Rules, 1970
(2)Appearances before a Tehsildar and applications to and acts to be done before him may be made or done by the applicant himself and in case of minors and persons suffering from any disability by their duly appointed guardians.Form 1(See rule 3)ToThe Deputy Commissioner,____________(State the name of the District).Application for grant of sanction to permanently alienate land under section 5 of the Alienation of Land Act, Svt. 1995.Sir,I.....................(state name with full description) hold /held an area of..............(state the amount of land in Kanals and Marlas) in village/villages...............(give the name/names) in ownership/occupancy right as per extract from the latest annual record (Jamabandi) enclosed.
