Section 6 — Right of occupancy of other tenants recorded as having the right before passing of Punjab Tenancy Act, 1868.

A tenant recorded in a record-of-rights sanctioned by the Local Government before the twenty first day of October, 1868, as a tenant having a right of occupancy in land which he has continuously occupied from the time of the preparation of that record, shall be deemed to have a right of occupancy in that land unless the contrary has been established by a decree of a competent Court in a suit instituted before the passing of this Act.

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