(2)In column 5 and 4 in Format 1 and II, respectively, the fathers name the grand fathers name and residence and status (e.g., maurusi, ghair maurusi) of the cultivators, shall be entered.The presumption of truth attaches to the entries so made only in respect of occupancy tenant and of lessee, for a period more than 20 years, in an estate outside a Municipality or Cantonment and it is only in regard to such person, that careful enquiry is necessary.
