Section 44 — Presumption in favour of entries in records-of-rights and annual records.
The Punjab Land-Revenue Act, 1887
An entry made in a record-of-rights in accordance with the law for the time being in force, or in an annual record in accordance with the provisions of this Chapter and the rules thereunder, shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted thereforOpen in Lexace · Ask the AI about this section
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