Section 15(2) in Jammu and Kashmir Land Revenue Act, 1996
(2)The records of rights for an estate shall include the following documents, namely-(a)Statements showing, so far as may be practicable-(i)the persons who are land-holders, tenants or assignees of land revenue in the estate, or who are entitled to receive any of the rents, profits or produce of the estate or to occupy land therein;(ii)the nature and extent of the interests of those per sons and the conditions and liabilities attaching thereto; and(iii)the land revenues, rent, rates, cesses or other payments due from and to each of those persons and to the state;(b)a statement of customs respects rights and liabilities in the estate;(c)a map of the estate;(d)such other document as the Financial Commissioner with the previous sanction of the Government may prescribe.
