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

State of Jammu-Kashmir - Subsection

Section 16(5) in Jammu and Kashmir Land Revenue Act, 1996

(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.