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State of Haryana - Section

Section 45 in The Punjab Land Revenue Act, 1887

45. Suit for declaratory decree by persons aggrieved by an entry in a record.

- If any person considers himself aggrieved as to any right of which he is in the possession by an entry in a records-of-rights or in an annual record, he may institute a suit for a declaration of his right under Chapter VI of the Specific Relief Act, 1877.Supplemental Provisions