Section 5 in The Jammu And Kashmir Alienation of Land Rules, 1970
5. Procedure.
(1)The Jammu and Kashmir Land Revenue Rules, 1969 shall, so for as it may apply to the proceedings before the Deputy Commissioner and the Revenue Officer under the Act.(2)In the following cases the Deputy Commissioner shall send to the Registering Officer of the Office in which the deed was originally registered, a copy of his order, namely:(a)where u/s 11(2) a mortgage deed is cancelled and a new deed is drawn up in lieu thereof or a condition intended to operate by way of conditional sale in a mortgage deed is struck off;(b)where a registered mortgage deed is revised or altered u/s 11(1).(3)No entry shall be made in the revenue records unless the person making a report with respect to the acquisition of any right arising out of a transaction, which under the Act requires the sanction of the Deputy Commissioner, produces a copy of the order containing such sanction.
