Section 2 in Punjab Land Revenue (First Amendment) Rules, 2022
2. In the Punjab Land Revenue Rules, 1909, in rule 72 , in Note (2), under the Format-II, the words and signs " The presumption of truth attaches to the entries so made only in respect of occupancy tenant and of lessee, for a period more than 20 years, in an estate outside a Municipality or Cantonment and it is only in regard to such person, that careful enquiry is necessary. " shall be omitted.
