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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(4) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(4)In any suit or other proceeding in which a record-of-rights prepared and published under this Chapter or a duly certified copy thereof, or extract therefrom, is produced such record-of-rights shall be presumed to have been finally published unless the contrary is proved.