50B. [ Modification of record-of-rights.(1) The State Government may, in any case where it so think fit, make an order by notification published in the Official Gazette, directing that the record-of-rights in respect of a district or part of a district, as maintained up-to-date under section 50, be modified by eliminating from such record the entries, if any, which have been deleted and scored out under that section from time to time.
(2)When an order is made under sub-section (1), the prescribed authority appointed under section 50 (hereinafter referred to in this section as the prescribed authority) shall modify in the prescribed manner the record-of-rights in accordance with the provisions of sub-section (1).(3)When a record-of-rights is modified, the prescribed authority shall publish a draft of the record modified in the prescribed manner and for 'he prescribed period and shall receive and consider any objection to any entry therein or to any omission therefrom.(4)When all such objections under sub-section (3) have been considered and disposed of, the prescribed authority shall cause the modified record to be finally published in the prescribed manner and shall certify the fact of final publication and the date thereof and shall date and superscribe the same under his name and official designation.(5)Any officer specially empowered by the State Government in this behalf may, within such period as may be prescribed, revise in the prescribed manner any entry in a record finally published under Sub-section (4) after giving the person or persons interested an opportunity of being heard and after recording reasons therefor.(6)Every entry in a modified record-of-right finally published under sub-section (4) including any entry revised under sub-section (5), shall be presumed to be correct.(7)The provisions of this section shall not apply to a record-of-rights in respect of a village, the revision or preparation of which has commenced under Chapter VIIA, but shall apply to such record-of-rights after its final publication under sub-section (2) of section 51A.(8)When an order has been made under sub-section (1), no Civil Court shall entertain any suit or application which involves correction, revision, modification or cancellation of any entry in the record-of-rights of a village in accordance with such order, till the record-of-rights relating to such village is finally published under sub-section (4), and if any suit or application relating to any entry in such record-of-rights is pending before a Civil Court on the date of issue of such order, such suit or application, as the case may be, shall abate.] [Section 50B inserted by Act 31 of 2000, w.r.e.f. 7.8.1969.]
