Section 3(2) in The Jammu And Kashmir Alienation of Land Rules, 1970
(2)Subject to the provisions of sub-rule (1), sanction to alienation shall be granted where :-(a)The object is to provide the alienee with a site for workshop of factory, for buildings for the accomodation or welfare of persons to be employed in them, for a power installation for working an industrial plant and for the offices and out-houses required for the sme, or for any other purpose essential to the conduct of an industrial enterprises or for the health of persons engaged as labourers or otherwise; or(b)the alienor wants to clear his debts and/or to redeem his mortgaged property; or(c)the alienee is a bona fide artisan, who wants the land for personal cultivation; or(d)the alienee is a wealthy land holder, who wants to improve or consolidate his property; or(e)the alienee belongs to a tribe which because of its insignificant numbers is not included in any agricultural class but consists of good cultivators of land.
