Section 22(1) in The Jammu and Kashmir Bhudan Yagna Act, 1960
(1)Notwithstanding anything contained in any law, an owner shall not, for purposes of this Act, be competent to donate-(a)land recorded or by usage treated as pasture, cremation or burial ground, tank, path-way or thrashing floor ; and(b)such other land as the Government may, by notification in the Government Gazette, specify.
