Section 19 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
19. Presumption regarding entries in the records prepared under U.P. Act VI of 1953.
- The records prepared in accordance with the provisions of the Jaunsar-Bawar Security of Tenant and Land Records Act, 1952, as modified under sub-section (2) of Section 5 shall for purposes of assessment and payment of compensation be deemed to describe correctly the rights, title and interest of every intermediary and tenant of the village to which such records relate.
