Section 7 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
7. Attestation of entries and decisions of disputes.
(1)All undisputed entries in the record shall be attested by parties interested and all disputes regarding such entries shall be decided on the basis of possession.(2)If in the course of enquiry into the dispute under this section the Special Record Officer is unable to decide as to which party is in possession, he shall ascertain by summary enquiry, who is the person best entitled to the property and shall put such person in possession.(3)No order as to possession passed under this section shall debar any person from establishing his right to property' in any Civil or Revenue Court having jurisdiction.
