Section 28(9) in The West Bengal Non-Agricultural Tenancy Act, 1949
(9)Every entry in the record-of-rights finally published such record-of-rights shall be presumed to have under sub-section (2) including an entry revised under sub-section (4) or corrected under section 28A shall, subject to any modification by an order on appeal under sub-section (5), be presumed to be correct until it is proved by evidence to be incorrect.
