Section 45 in The Himachal Pradesh Land Revenue Act, 1953
45. Presumption in favour of entries in records-of-rights and [periodical] [Substituted for words 'annual' by section 11 (1) of H.P. Act No. 21 of 1976.] records.
- An entry made in a record-of-rights in accordance with the law for the time being in force, or [periodical] [Substituted for words 'annual' by section 11 (1) of H.P. Act No. 21 of 1976.] record in accordance with the provisions of this Chapter and the rules thereunder, shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor:Provided that notwithstanding anything contained in this section any entry made, in the areas comprised in Himachal Pradesh immediately before 1st November, 1966 [during the period between the first day of April, 1948 and the first day of April, 1956] [Substituted by section 4 of HP. Act 11 of 1955for the words and figures 'after April, 1948'.] in record-of-rights or in [a periodical] [Substituted for words 'annual' by section 11 (1) of H.P. Act No. 21 of 1976.] record where by the land is shown as under self cultivation shall not be presumed to be true.
