Report No. 60

15.7. Section 114, Evidence Act.-

Although the presumption under section 27, General Clauses Act,1 can arise only when the notice is sent by registered post, there may arise a presumption under section 114, Evidence Act, when notice is sent by ordinary post.2 But the presumption so arising is rebuttable.

1. Para. 15.6, supra.

2. Section 114, illustration, Cf. Evidence Act.

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