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Report No. 185 24. Substitution of sections 36 and 37.- For sections 36 and 37 of the principal Act, the following sections shall be substituted, namely:- "36. Relevancy of statements in maps, charts and plans.- Statements of facts in issue or relevant fact.- (a) made in published maps, charts or plans generally offered for public sale; or (b) contained in published maps, charts or plan made under the authority of the Central Government or any State Government, as to matters usually represented or stated in such maps, charts or plans, are themselves relevant facts. 37. Relevancy of statement as to fact of public nature contained in certain Acts or notifications.- When the Court has to form an opinion, as to the existence of any fact of a public nature, any statement of it made in a recital containe.- (a) in any Central Act, Provincial Act, or a State Act, or (b) in a Government notification appearing in the Official Gazette, or (c) as respects the period before 15th day of August, 194.- (i) in any Act of Parliament of the United Kingdom, or (ii) in a Government notification appearing in any printed paper purporting to be the London Gazette or the Government Gazette of any Dominion, colony or possession of His Majesty, or (iii) in a notification by the Crown Representative appearing in the Official Gazette, is a relevant fact."    |
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