Section 140 in The Ajmer Tenancy and Land Records Act, 1950
140. Value of entries and decisions in contested cases.—
Subject to the provisions of section 139,the decision given under sub-section (1) of section 138 shall be binding on the parties to the dispute and an entry made in the khewat or khatauni under the order of the sub-divisional officer or the collector in a contested case shall be presumed to be correct until the contrary is proved.
