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indian evidence act section 90
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indian evidence act doctypes:laws
"indian evidence act 1872 "
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[
Section 90
] [
Complete Act
]
Central Government Act
Section 90(a) in The Indian Evidence Act, 1872
(a) A has been in possession of landed property for a long time. He produces from his custody deeds relating to the land showing his titles to it. The custody is proper.