- It shall be presumed that all lands which may be found under the provisions of this act to be bhuinhari or majhahas tenure respectively are rightly subject to the conditions, rents and services upon which such lands respectively are found to be held at the time of the inquiry made by the Special Commissioner, unless it be proved that at some former time, within twenty years before the passing of this Act, such lands were held subject of an upon other and different conditions, rents and services; in which case it shall be presumed that such lands are rightly subject to the conditions, rents and services subject to which they shall be proved to have been held at the earliest period within the said term of twenty years with respect to which such proof shall have been given.
