Section 20 in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
20. Sale of land in execution of decree forbidden to non-agriculturist.
(1)No land belonging at the moment to a member of an agricultural class shall in execution of any decree or order of any Civil or Revenue Court, whether made before or after the commencement of this Act, be sold to any person except a member of an agricultural class:Provided that(i)in the Kashmir Province and(ii)in the Frontier District of Ladakh and Bunji Illaqa, not more than one-fourth in the aggregate of the area shown against a member of an agricultural class on (i) 2nd October, 1934 and(iii)the passing of this Act respectively, shall be sold in execution of such decree or order for a period of 10 years from such date.(2)Nothing in this section will effect the exemption from attachment or sale of Araziat Maqbuza Assarniar Mauruse wa Malikan as laid down under section 60 (1)(c) of Act No. X of 1977.Explanation.-Araziat Maqbaza Assamian Mauruse wa Malikan include lands held by owners and occupancy tenants whether cultivated directly or through tenants-at-will.(3)Nothing in this section shall affect the right of Government to recover arrears of land revenue or any dues which are recoverable as arrears of land revenue in any manner now permitted by law.
