(1)When a record-of-rights has been finally published under Section 99, the Revenue Officer shall, within such time as the Commissioner may by general or special order direct, make a certificate stating the fact of such final publication and the date thereof, and shall date and inscribe the same with his name and official title.(2)The certificate of final publication or in the absence of such certificate, a certificate signed by the Deputy Commissioner, stating that a record-of-rights has been finally published on a specified date, shall be conclusive proof of such publication, and the date thereof.(3)The Local Government may, by notification, declare, with regard to any specified area, that a record of rights has been finally published for every village included in such area, and such notification shall be conclusive proof of such publication.(4)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 such publication is expressly denied.(5)Every entry in a record-of-rights finally published shall be evidence of the matter referred to in such entry, and shall be presumed to be correct until it is proved by evidence to be incorrect.
