Section 28(2) in The Punjab Minor Canals Act, 1905
(2)Entries in the record so prepared or revised shall be relevant as evidence in any dispute as to the matters recorded, and shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor :Provided that no such entry shall be so construed as to limit any of the powers conferred on the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government by this Act.
