Section 19 in Jammu and Kashmir Land Revenue Act, 1996
19. Issue of Pass Book to the heirs of the land.
(1)Once the Pass book is issued to the land holder it shall not be necessary to issue a new pass book to the person who becomes a holder by succession. If there are more than one successor fresh Pass book shall be issued to each successor.(2)On application made by the successor of the deceased holder accompanied by the Pass book issued to the deceased holder, the Competent Authority, shall after making such enquiries as it may be deem necessary, transfer of Pass book into the name of the successor.Supplemental Provisions
