112. Effect of certain entries made in records-of-rights before November, 1871.
- An entry made with respect to any of the following matters before the eighteenth day of November, 1871, and attested by the proper officer, in the record of a regular settlement sanctioned by the [State] Government namely :-(a)the enhancement or abatement of the rent of a tenant having a right or occupancy of the computation of rent in kind into rent in money or of rent in money into rent in king, on the taking of rent in kind by division or appraisement of the produce or other procedure of a like nature, or(b)the letting or under-letting of land in which there is a right of occupancy by the tenant having that right, or the alienation of or succession to land in which such a right subsists;shall be deemed to be an agreement within the meaning of the last foregoing section.The Schedule(Repealed by Repealing and amending Act 1891 (No 12 of 1891) Section 2(1) and First Schedule[Inserted by Punjab Act 18 of 1969, Section 2.][Added by Punjab Act 3 of 1912, section 2.]
