255. In preparing record-of-rights, judgements, etc., in suits not to be taken as evidence that tenancies are or are not Mundari Khunt-kattidari tenancies - When an order has been issued under Section 80 of this Act, or under Section 101 of the Bengal Tenancy Act, 1885 (8 of 1885)1 in respect of any local area, estate, tenure or part thereof, no judgement, decree or order in any suit instituted thereafter shall be taken as evidence, in any inquiry made by a Revenue Officer engaged in the preparation of a record-of-rights for such area, estate, tenure or part, under Chapter XII of this Act or under Chapter X of the said Bengal Tenancy Act, 1885 (8 of 1885)1, respecting any claim that any tenancy within that area, estate, tenure or part is not a 'Mundari-khunt-kattidari tenancy.
