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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Himachal Pradesh - Subsection

Section 72(1) in The Punjab Land Revenue Rules

(1)The presumption of truth attaches to the entries so made only in respect of owners and of mortgagees with possession for a period of more than 20 years in estates outside the municipality or cantonment and in the District of Shimla except the llaqa of Kotgarh in Kot Khai Tehsil and it is only in regard to such persons that careful enquiry is necessary.