Section 6 in Jammu and Kashmir Tenancy Rules, 1970
6. Contents of application for issue of notices of relinquishment, etc.
(a)Every application for the issue of a notice of relinquishment, or of intended transfer of a tenancy, or for the issue of notice of ejectment from a tenancy shall be accompanied by a true copy of the entries in the last detailed Jamabandi relating to the Khata (Khatauni) in which the fields to which the application relates are included.(b)Where, however, such copy would be irrelevant owing to changes in tenancy subsequent to the date of preparation of the Jamabandi, true copies of the entries in the last Khasra Girdawari relating to the particular fields to which the application relates shall be substituted therefor.(c)Copies filed under clauses (a) or (b) shall be certified as correct under his own signature by the Patwari acting under section 134(2) of the Jammu and Kashmir Land Revenue Act, S. 1996.
