Section 6 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
6. Presumption as to the correctness of record.
- Until a settlement operation muier the Regulation is completed in the area any records prepared under the Acts, mentioned in the Schedule, or revised under any other Act, shall be deemed to be correct unless contrary is proved.
