Section 73 in The West Bengal Non-Agricultural Tenancy Act, 1949
73. Regard to be had by Civil Courts to entries in record-of-rights. -
In all areas for which a record-of-rights has been prepared in pursuance of an order made under section 27 and finally published, a Civil Court shall, in all suits between landlord and non-agricultural tenant as such, have regard to the entries in such record-of-rights relating to the subject-matter in dispute which may be produced before it, unless such entries have been proved by evidence to be incorrect; and, when a Civil Court passes a decree at variance, with such entries, it shall record its reasons for so doing.
