121. Legal sanctity of computerized land records, maps and documents.
(1)Subject to such rules as may be made in this behalf, the land records, maps, registers, accounts and other relevant documents prepared and maintained by means of computer-aided marking such as bar code, biometric record and photo etc. or other electronic device shall be legally valid document and it shall have the same evidential value as a document prepared and maintained in accordance with this Act or in any other laws for the time being in force.(2)A set of computerized print-out of such records, duly authenticated by the competent authority, shall be taken up for updating and for issue of original or certified copies through computer. Such computerized record-of-right, duly authenticated by the competent authority, shall be presumed to be correct, and on a par with the original copy of record-of-rights.
