Section 51A(9) in West Bengal Land Reforms Act, 1955
(9)Every entry in the record-of-rights finally published under sub-section (2) including an entry revised under sub-section (4) or corrected .inder section 51B [or section 51BB] [Inserted by West Bengal Land Reforms (Amendment) Act, 1986 (Act 35 of 1996), published in the Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.] shall, subject to any modification by an order on appeal under sub-section (5), be presumed to be correct.
