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J&K&L HC: Historical Books Cannot Establish Private Property Titles under Section 57 Evidence Act - (07 Apr 2026)

LAW OF EVIDENCE

Jammu & Kashmir and Ladakh High Court held that while Section 57 of the Evidence Act allows reference to books on public history, historical works cannot establish private property titles, as ownership questions are private or local, not matters of public history.

Tags : HISTORICAL BOOKS   PRIVATE PROPERTY   EVIDENCE ACT  

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