Section 28(3) in The Punjab Minor Canals Act, 1905
(3)When a record showing all or any of the matters enumerated in sub- section (1) has been framed at any settlement of the land-revenue already sanctioned by the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] and has been attested by a revenue Officer, such record shall be deemed to have been made under this section.
