Section 126 — Possession of proprietary rights to be notified.

All persons lawfully entering into possession of proprietary rights and interests in any land shall, within a reasonable time, give notice of such entry to the Tahsildar of the tahsil in which such land is situated. If any question arises whether any right or interest is a proprietary right or interest within the meaning of this section, the decision thereof by the Chief Commissioner shall be final. Notice to be given by guardian in case of minority or idiotcy.-- If the person so entering is a minor, lunatic or idiot, the guardian or other person who has charge of his property shall give the notice require by this section.

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