Section 23(1) in The Land Records Maintenance Act, 1895
(1)No person bound to give notice under section 6 shall, after the period therein mentioned, be entitled to obtain a decree for, 'or recover, the rent of any land the subject of the transfer or succession until he has given such notice, and if the defendant denies that the notice has been given, or if the Court thinks fit, it may require him to file a certified copy of the entry in the Register of Mutations relative to such land, or to adduce evidence to the satisfaction of the Court that the notice was duly given.
