Section 13 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
13. Entries in record-of-rights or in annual record to be equivalent to entries in register issued under Act III of 1893.
- Where in any statement of conditions issued before the commencement of this Act reference is made to any register prescribed under the Government Tenants (Punjab) Act, 1893 (III of 1893), then the record of rights or the annual record shall, so far as may be, be deemed to be such a register.
