Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Arunachal Pradesh - Subsection Section 39(3) in Arunachal Pradesh (Land Settlement and Records) Act, 2000 (3)Every entry in the record of rights as finally published shall, until the contrary is proved, be presumed to be correct.
