Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50B] [Entire Act] State of West Bengal - Subsection Section 50B(6) in West Bengal Land Reforms Act, 1955 (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.
