Section 3(10) in The Orissa Land Pass Book Rules, 2006
(10)(a)The Land Pass Book issued under these rules shall remain valid up to three years or till the same is reviewed by the Competent Authority.(b)It shall be the responsibility of every Land Pass Book holder to intimate the Tehsildar any change occurred during the said period and get it updated.(c)The Tehsildar may make suo motu revision of the Land Pass Book in case of any change therein after giving an opportunity of being heard to the head of the family or any adult member of the family authorised by him whose name has been included in the Land Pass Book.
