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State of Karnataka - Section

Section 133 in Karnataka Land Revenue Act, 1964

133. Presumption regarding entries in the records.

- An entry in the Record of Rights and a certified entry in the Register of Mutations [or in the patta book] [Inserted by Act 23 of 1982 w.e.f. 15.7.1982.] shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor.