Section 18 in Jammu and Kashmir Land Revenue Act, 1996
18. Issue of Additional Pass book to the joint holders.
- Whereas the Pass book is issued in the name of occupant whose name appears first among the joint holders of the land and if any joint holder applies for the copy of the Pass book, after due verification, the Deputy Commissioner shall direct the competent authority to issue copy of the pass book on the payment of such fees and costs as may be determined by the Government from time to time.
