Section 5(d) in The Jammu and Kashmir Consolidation of Holdings Act, 1962
(d)[ Except with the permission of the Settlement Officer (Consolidation) previously obtained, no tenure holder upon whom the Consolidation Scheme is binding shall- [Clauses (b) and (d) substituted by Act XXV of 1966.](i)use his holding or any part thereof in the consolidation area for purposes not connected with agriculture ; or(ii)transfer by way of sale, gift, lease, mortgage with possession or exchange any part of his holding in the consolidation area :
