Section 19 in The United Provinces Estates Act, 1920
19. Judicial notice to be taken of notifications.
- The Court shall take judicial notice of notifications under sections 7 and 18 as well as of entries made in the list under section 7. The production of a copy of an entry in the list, certified by the signature of one of the Secretaries of the State Government shall be conclusive proof of the fact of the entry in the said list.
