(1)In any suit or other proceeding in which a record-of-rights prepared and published under this Chapter or a duly certified copy thereof or extract therefrom is produced, such record-of-rights shall be presumed to have been finally published, unless this is expressly denied, and a certificate signed [by the Collector or by the District Collector] [Substituted for 'by the Revenue Officer or by the Collector' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)] of any district in which the estate or part thereof to which the record-of-rights relates is wholly or partly situate, stating that a record of rights has been finally published under this Chapter, shall be conclusive evidence of such publication.
