37F. Finality of entries in valuation-roll and record-of-rights.
- Notwithstanding anything contained in the foregoing section, but subject to the provisions of Section 37-I, where the Settlement Officer has ascertained and fixed the annual value of any land in the manner described in (a) of Section 37-C, no objection shall be received against the entry of such annual value in the valuation-roll and the entry in the record-of-rights of the amount of rent payable in cash for such land shall, for the purpose of this Act, be final.
