Section 13 in The Orissa Survey and Settlement Act, 1958
13. Presumption as to final publication and correction of record-of-rights.
- [(1) Any record-of-rights prepared and finally published under this Chapter or a certified copy thereof or extract therefrom shall be conclusive evidence of such publication.(2)The Government may by notification declare with regard to land in any local area or village that record-of-rights has been finally published and such notification shall be conclusive evidence of such publication.] [Substituted by Act No. 7 of 1962.](3)Every entry in a record-of-rights so published shall be evidence of the matter referred to in such entry and shall be presumed to be correct until it is provided by evidence to be incorrect :Provided that, if any entry in a record-of-rights is altered in a subsequent record-of-rights, the later entry shall be presumed to be correct until it is proved by evidence to be correct, but the previous entry shall be admissible as evidence of the facts existing at the time such entry was made.
