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State of Punjab - Section

Section 44 in The Punjab Land Revenue Act, 1887

44. Presumption in favour of entries in Records-of-right and annual records.

- 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 there- under, shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor.