Section 10 — None but persons named in lists to be deemed Taluqdars or Grantees.
The Oudh Estates Act, 1869
No persons shall be considered Taluqd'ars or Grantees within the meaning of this Act, other than the persons named in such original or supplementary lists as aforesaid. The Courts shall take judicial notice of the said lists and shall regard them as conclusive evidence that the persons named therein are such Taluqd'ars or Grantees.Open in Lexace · Ask the AI about this section