Section 45 — Suit for declaratory decree by person aggrieved by an entry in a record.
The Punjab Land-Revenue Act, 1887
If any person considers himself aggrieved as to any right of which he is in the possession by an entry in a record-of-rights or in an annual record, he may institute a suit for a declaration of his right under Chapter VI of the Specific Relief Act, 1877 (I of 1877)Open in Lexace · Ask the AI about this section
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