Section 58(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971
(2)The certificate of final publication or, in the absence of such certificate, a certificate signed by the Deputy Commissioner of a district in which the estate, or part thereof to which the record-of-rights relates is situate, stating that a record-of-rights has been finally published on a specified date shall be conclusive proof of such publication and of the date thereof.
