Section 15(6) in The Police Act, Svt. 1983 [Jammu and Kashmir]
(6)Every proclamation issued under sub-section (1) of this section shall state the period for which it is to remain in force, but it may be withdrawn at any time or continued from time to time for a further period or periods as the Government may in each case think fit to direct.Explanation - For the purposes of this section, 'inhabitants' shall include persons who themselves or by their agents or servants occupy or hold land or other immovable property within such area, and landlords who themselves or by their agents or servants collect rents, direct from ryots or occupiers in such area, notwithstanding that they do not actually reside therein.
