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State of Punjab - Section

Section 35 in The Punjab Land Revenue Act, 1887

35. Making of that part of the annual record which relates to other persons.

- The acquisition of any interest in land other than a right referred to in sub-section (1) of the last foregoing section shall, -
(a)if it is undisputed, be recorded by the patwari in such manner as the Financial Commissioner may by rule in this behalf prescribe ; and
(b)if it is disputed, be entered by the patwari in the register of mutations and dealt with in the manner prescribed in sub-sections (4) and (5) of the last foregoing section.