Section 11(1) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)
(1)If a member of an agricultural class makes a mortgage of his land in any manner or form not permitted by or under this Act the [Deputy Commissioner] [Substituted by Act III of Samvat 2008 for "Wazir-i-Wazarat".] shall have authority to revise and alter the terms of the mortgage so as bring it in accordance with such form of mortgage permitted by or under this Act as the mortgagee appears to him to be equitably entitled to claim.
