Section 4 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963
4. [ Presentation of applications and appearances etc. - Applications for grant of certificates may be made and appearances and other acts done-] [Section 4-re-numbered as Sub-section (1) and Sub-section (2) added by Act XXV of 1963.]
(a)by the applicant personally;(b)by persons holding general or special powers of attorney on behalf of an applicant;(c)by any class of legal practitioners:Provided that the Government may prescribe any other mode of presentation of applications generally or in the case of any class or classes of persons;Provided further that the finger prints and signatures of application shall be affixed before the competent authority in the manner prescribed.(2)[ The competent authority shall, on being satisfied about the genuineness of the application, grant a certificate to the person applying for it, under this Act.] [Section 4-re-numbered as Sub-section (1) and Sub-section (2) added by Act XXV of 1963.]
