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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(1) in Jammu and Kashmir Land Revenue Act, 1996

(1)The Deputy Commissioner of the District shall cause to be prepared a passbook of every land holder in his District containing records of rights, agricultural holding, transfer of rights, ration cards, subsidies, liabilities etc. in revenue estate to enable the land holder makes it use for credit facilities and for other matters connected therewith or incidental thereto.