Section 5 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
5. Procedure for issue of summons, notices, etc.
- The provisions of the Jammu and Kashmir Land Revenue Act Svt. 1996 in regard to the issue of summons, notices, proclamations, orders and to the conduct of enquiries, places of hearing, recording of statements, issue of copies, inspection of records, shall apply mutatis mutandis to proceedings under this Act.
