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AIR 2019 SUPREME COURT 719
::(2019) 1 CLR 538 (SC)
Supreme Court Of India
(From: Bombay)
Hon'ble Judge(s):
Abhay Manohar Sapre,
R. Subhash Reddy
, JJ
Evidence Act (1 of 1872) , S.35— Mutation in revenue records - Does not create or extinguish title nor it has presumptive value on title - It only enables person in whose favour mutation is ordered to pay land revenue in question. AIR 1997 SC 2719, AIR 2009 SC (Supp) 1849, Rel. on. (Para 8 9)
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