Section 6 in The Jammu And Kashmir Alienation of Land Rules, 1970
6. Declaration as a member of an agricultural Class.
(1)An application for being declared as a member of an agricultural class as notified u/s 6 shall be made in Form 8 before a Tehsildar who shall after such enquiry as is found necessary, make an order accepting or rejecting it. Where he accepts the application, he shall issue a certificate in Form 9 and also deliver a copy thereof to the applicant. A register in Form 10 shall be maintained in each Tehsil for all such applications disposed of by the Tehsildar.(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.2.1intend to/have already by a registered deed dated.............(state the date of execution) permanently alienate/alienated the whole area/an area of...............(state Kanals and Marlas) by sale/gift/bequest/exchange in favour of.................(state name with full description of the alienee). The alienee has entered into possession on (State the date with month and year) as will be seen by a copy of the Girdawari entries, herewith appended.
