Section 51A(8) in West Bengal Land Reforms Act, 1955
(8)In any suit or other proceeding in which a record-of-rights [is] [is perhaps slipped out.] revised or prepared and finally published under this Chapter, or a duly certified copy of the record or an extract therefrom, is produced, such record-of-rights shall be presumed to have been finally published unless such publication is expressly denied.
