Section 36(2) in The United Provinces Minor Irrigation Works Act, 1920
(2)Entries in the record so prepared or revised shall be relevant as evidence in any dispute as to the matters recorded and shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor:Provided that no such entry shall be so construed as to limit any of the powers conferred on the [State Government] [Substituted by A.O.1950.] by this Act.
