Section 27 in The Orissa Survey and Settlement Act, 1958
27. Presumption as to correctness of rent settled.
- Subject to the provisions of Sections [25 and 42] [Substituted by Act No. 7 of 1962.]; all rents settled under Section [20, 21 and 22] [Substituted by Act No. 7 of 1962.] and incorporated in a record-of-rights finally [published under Section 23] [Inserted by Act No. 7 of 1962.] shall be deemed to have been correctly settled and to be fair and equitable rent within the meaning of this Act.
