167. Presumption as to final publication and correctness of record-of-rights.
(1)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 this is expressly denied, and a certificate signed [by the Collector or by the District Collector] [Substituted for 'by the Revenue Officer or by the Collector' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)] of any district in which the estate or part thereof to which the record-of-rights relates is wholly or partly situate, stating that a record of rights has been finally published under this Chapter, shall be conclusive evidence of such publication.(2)The State Government may, by notification, declare with regard to any estate or portion of an estate that a record-of-rights has been finally published for every village included therein and such notification shall be conclusive evidence of such publication.(3)Every entry in a record-of-rights so published shall be evidence of the matter referred to in such entry, and shall be presumed to be correct until the contrary is proved.
