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 [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] 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.
