Section 10 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
10. What agreements are contracts
All agreements are contracts, if they are made by the free consent of parties competent to contract, for a lawful consideration and with a lawful object, and are not hereby expressly declared to be void.Nothing herein contained shall affect any law in force in the State and not hereby expressly repealed, by which any contract is required to be made in writing or in the presence of witnesses, or any law relating to the registration of documents.
