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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(2) in The Punjab Land Revenue Act, 1887

(2)When in any record-of-rights completed after that date it is not expressly provided that any forest or quarry or any such land or interest belongs to the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], it shall be presumed to belong to the landowners.