Section 2(d) in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
(d)When, at the desire of the promiser, the promisee or any other person has done or abstained from doing, or does or abstains from doing, or promises to do or to abstain from doing, something, such act or abstinence or promise is called a consideration for the promise.
