Section 30 in The Orissa Betterment Charges Rules, 1958
30. Validity of entries in the Schedule of award under Section 6 of the Act.
- Every entry in the award published under Section 6 shall be evidence of the matter referred to in such entry and shall be presumed to be correct until it is proved by evidence to be incorrect or a new entry is substituted therefor in accordance with the procedure prescribed under law.
