Section 21(2) in West Bengal Estates Acquisition Act, 1953
(2)The publication of the Compensation Assessment Roll under sub-section (1) shall be conclusive evidence that the said roll has been duly made under this Chapter and every entry in such roll so finally published shall, subject to any modification by any order on appeal under section 20 [or on revision under section 22], [Inserted by Section 7 of the West Bengal Estates Acquisition (Amendment) Act, 1963 (West Bengal Act 22 of 1963).] be conclusive evidence of the matters referred to in such entry.
