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  • Indian Evidence Act, 1872
  • Presumption as to maps or plans made by authority of Government Section-83

Indian Evidence Act, 1872

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Chapter V Documentary Evidence
83 Presumption as to maps or plans made by authority of Government
Description The Court shall presume that maps or plans purporting to be made by the authority of 61[ the Central Government or any State Government ] were so made, and are accurate; but maps or plans made for the purposes of any cause must be proved to be accurate.

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