32. Making of special revision of record-of-rights.
(1)When it appears to the [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'State Government'. The words 'State Government' had been substituted by Adaptation of Laws Order, 1950, for 'Provincial Government' which had been substituted for 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] that a record-of-rights for an estate does not exist, or that the existing record-of-rights for an estate requires special revision, the [Commissioner] [Substituted by Punjab Act 45 of 1953, for 'State Government'. The words 'State Government' had been substituted by Adaptation of Laws Order, 1950, for 'Provincial Government' which had been substituted for 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may by notification direct that a record -of-rights be made or that the record -of-rights be specially revised, as the case may be.(2)The notification may direct that record-of-rights shall be made or specially revised for all or any estates in any local area.(3)A record-of-rights made or specially revised for an estate under this section shall be deemed to be the record-of-rights for the estate, but shall not affect any presumption in favour of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] which has already arisen from any previous record-of-rights,
