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Supreme Court: Revenue Entries are Admissible as Evidence of Possession - (21 Nov 2024)

LAW OF EVIDENCE

Supreme Court has observed that, while it is true that revenue entries do not by themselves confer title, they are admissible as evidence of possession and can support a claim of ownership when corroborated by other evidence.

Tags : SUPREME COURT   REVENUE ENTRIES   EVIDENCE OF POSSESSION  

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