83. Presumption as to maps or plans made by authority of Government.
The Court shall presume that maps or plans purporting to be made by authority of [the Central Government or any State Government] [The original word "Government" has successively been amended by A.O. 1937, A.O. 1948, Act 40 of 1949 and A.O. 1950 to read as above.] were so made, and are accurate; but maps or plans made for the purposes of any cause must be proved to be accurate.
