In case of any dispute regarding the [revenue or] [Inserted by U.P. Act No. 1 of 1951.] rent payable by any [tenure-holder] [Substituted by U.P. Act No. 1 of 1951.], the Collector shall not decide this dispute, but shall record as payable for the year to which the annual register refers the [revenue or] [Inserted by U.P. Act No. 1 of 1951.] rent payable for the previous year, unless it has been enhanced or abated by an order or agreement under this Act, [or the United Provinces Tenancy Act, 1939] [Substituted by U.P. Act No. 11 of 1941.], [or the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950] [Added by U.P. Act No. 1 of 1951.][44. Presumption as to entries in the annual register. - All entries in the annual register shall, until contrary is proved, be presumed to be true] [Substituted by U.P. Act No. 1 of 1951.]
