Section 44(4) in West Bengal Estates Acquisition Act, 1953
(4)[ Every entry in the record-of-rights finally published under sub-section (2) including an entry revised under sub-section (2a) [, made under section 42A] [Sub-section (4) Substituted by Section 7(c) of the West Bengal Estates Acquisition (Second Amendment) Act. 1957 (West Bengal Act No. 25 of 1957) (with retrospective effect).] or corrected under section 45 or section 45A shall, subject to any modification by an order on appeal under sub-section (3), be presumed to be correct [ xxx ] [The words "until it is proved by evidence to be incorrect" omitted by Section 3 of the West Bengal Estates Acquisition (Second Amendment) Act. 1973 (West Bengal Act No. 33 of 1973).].]
