AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

140. Value of entries and decisions in contested cases.-

Subject to the provisions of section 139, the decision given under sub-section (1) of section 138 shall be binding on the parties to the dispute and an entry made in thekhewat or khatauni under the order of the sub-divisional officer or the collector in a contested case shall be presumed to be correct until the contrary is proved.



Ajmer Tenancy and Land Records Act, 1950 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement