Section 32(3) in The Punjab Land Revenue Act, 1887
(3)A record-of-rights made or specially revised for an estate under this section shall be deemed to be the record-of-rights for the estate, but shall not affect any presumption in favour of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] which has already arisen from any previous record-of-rights,
