Section 27 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
27. Acceptability of Civil records as evidence.
- Every entry recorded in the Revenue Records shall be relevant as evidence in any dispute as to the matter relating to the assessment of Betterment Charges and acreage rates and shall be presumed to be true until the contrary is proved or a new entry is substituted therefor in accordance with the procedure prescribed by law.
