Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(6) in Jammu and Kashmir Land Revenue Act, 1996

(6)Soon after the consignment of the next Jamabandi of the Revenue estate in the Sadar Office but not later than the 30th April of the year succeeding the year in which Jamabandi has been completed , the holder of the Passbook shall hand it over to the new Jamabandi against receipt as may be prescribed. How ever, pending updation of the Pass Book, the entries therein for the period of the preceding Jamabandi would continue to remain valid for that period only.