Section 38 in The M.P. Ceiling On Agricultural Holdings Act, 1960
38. Presumption about entries in record of rights, etc.
- Every entry in the record of rights and the annual papers prepared in the Mahakoshal region in accordance with the provisions of the Madhya Pradesh Land Revenue Code, 1954 (II of 1955), and every entry in the records of a like nature maintained under any law for the time being in force in any other region of this State shall, for the purpose of this Act, be presumed to be correct.
