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State of Madhya Pradesh - Section
Section 117 in The M.P. Land Revenue Code, 1959
117. Presumption as to entries in land records.
- All entries made under this Chapter in the land records shall be presumed to be correct until the contrary is proved.[118 to 119. [Deleted by M.P. Act No. 23 of 2018]***]| 118. Obligation to furnish information as to title.- (1) Any person, whose rights, interest or liabilities are required to be or have been, entered in any record or register under this Chapter, shall be bound on the requisition in writing of any Revenue Officer, Revenue Inspector or Patwari engaged in compiling or revising the record or register to furnish or produce for his inspection, within one month from the date of such requisition, all such information or documents needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.(2) The Revenue Officer, Revenue Inspector or Patwari to whom any information is furnished, or before whom any document is produced under sub-section (1) shall at once give a written acknowledgement thereof to the person furnishing or producing the same and shall endorse on any such document a note under his signature stating the fact of its production and the date the receipt of.119. Penalty for neglect to furnish information.- (1) Any person neglecting to make the report required by Section 109, or furnish the information or produce the documents required by Section 118, within the specified period shall be liable, at the discretion of the[Tahsildar] [Substituted by M.P. Act No. 24 of 1961.], to a penalty not exceeding twenty-five rupees, which shall be recoverable as an arrear of land revenue.(2) Any report regarding the acquisition of any right[under Section 109] [Substituted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).]received by the patwari after the specified period shall be dealt with in accordance with the provisions of Section 110.[Proviso Omitted.] [Omitted by M.P. Act No. 25 of 1964 (w.e.f. 23-4-1964).] |