Section 14(1) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(1)During the currency of a mortgage made under section 8 in form (a) or form (b) or of a lease or farm under this Act, the owner shall be at liberty to make a further temporary alienation of the same land for such term as together with the term of the current mortgage, lease or farm will make up a term not exceeding the full term of twenty-one years.
