Section 42(1) in The Punjab Land Revenue Act, 1887
(1)When in any record-of-rights completed before the eighteenth day of November, 1871, it is not expressly provided that any forest, quarry, unclaimed, unoccupied, deserted or waste- land, spontaneous produce or other acessary interest in land belongs to the landowners, it shall be presumed to belong to the [Government] [Substituted for the word 'Crown' by Adaptation of Laws Order, 1950.].
