Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Punjab - Subsection Section 42(4) in The Punjab Land Revenue Act, 1887 (4)Until the presumption is so rebutted, the forest, quarry, land or interest shall be held to belong to the [Government] [Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.].
