117. Presumption as to final publication and correctness of record of-rights.
(1)In any suit or other proceeding in which a record-of rights 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 such publication is expressly denied; and a certificate signed by the Revenue Officer, or by the Collector of any district in which the local area, estate or tenure 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, snail be conclusive evidence of such publication.(2)The State Government may, by notification, declare, with regard to any specified area, that a record-of-rights has been finally published for any village included in such area; and such notification shall be conclusive evidence of such publication.(3)Every entry in a record-of-rights so published 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;Provided that, if any entry in a record-of-rights is altered in a subsequent record-of-rights, the latter entry shall be presumed to be correct until it is proved by evidence to be incorrect, but the previous entry shall be admissible as evidence of the facts existing at the time such entry was made.Part-II Settlement of rents, preparation of Settlement Rent Roll, and disposal of objections, in cases where a settlement of land revenue is being or is about to be made
