47. Records-of-rights and annual records for groups of estates.
(1)The [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'Financial Commissioner'.] may direct that a record of rights be made for any group of neighbouring estates instead of separately for each of the estates.(2)The provisions of this Chapter with respect to a record-of-rights and annual record for an estate shall then, so far as they can be made applicable, apply to a record-of-rights and annual record for a group of estates.
