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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(4) in Jammu and Kashmir Land Revenue Act, 1996

(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.