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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir Land Revenue Act, 1996

(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