Section 14(a) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
(a)no claim or liability, whether under any decree or order of a Civil Court or otherwise, enforceable against a land-owner for any money which is charged on, or is secured by a mortgage of, any land held under him which has been assigned to village Abadi under section 6, shall be enforceable against the land, but every such claim or liability shall be deemed to be a charge on the compensation payable to the land-owner in respect of such land;
