Section 16 in Jammu and Kashmir Land Revenue Act, 1996
16. Preparation of Pass book.
(1)The Deputy Commissioner of the District shall cause to be prepared a passbook of every land holder in his District containing records of rights, agricultural holding, transfer of rights, ration cards, subsidies, liabilities etc. in revenue estate to enable the land holder makes it use for credit facilities and for other matters connected therewith or incidental thereto.(2)The Pass book shall be in such form and valid for such period as may be prescribed.(3)The Pass book shall be completed by such persons and in such manner as may be prescribed. The person so authorized shall be the competent authority for the purposes of sections 22-A, 22-B, 22-C, 22-D,22-E,22-F,22-G and 22-H of this Act.(4)On the presentation of the pass book at the time of attestation of mutation or otherwise with regard to any change in the interest of the holding of the land holder, the Revenue Officer, after being satisfied of the correctness of the changes on the basis of the mutation proceedings, and other relevant evidence, shall make an entry with respect to such change in the Passbook in such form and manner as may be prescribed.(5)The holder of the Pass book shall get it updated within one month after the expiry of its period of validity and on his failure to get it validated, the Pass book shall otherwise, not be entertained as legal document whenever presented.(6)Soon after the consignment of the next Jamabandi of the Revenue estate in the Sadar Office but not later than the 30th April of the year succeeding the year in which Jamabandi has been completed , the holder of the Passbook shall hand it over to the new Jamabandi against receipt as may be prescribed. How ever, pending updation of the Pass Book, the entries therein for the period of the preceding Jamabandi would continue to remain valid for that period only.(7)Every entry made in the manner prescribed, in the pass book issued under this section shall be presumed to be true and correct until the contrary is proved.(8)The entries in the Pass book shall carry the same evidentiary value as if these were certified copies of the records-of-rights and other public record for all intents and purposes before the court and the financial institutions including banks.
