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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in Jammu and Kashmir Land Revenue Act, 1996

(1)Once the Pass book is issued to the land holder it shall not be necessary to issue a new pass book to the person who becomes a holder by succession. If there are more than one successor fresh Pass book shall be issued to each successor.