(3)Every entry in a record-of-rights so 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;Provided that, if any entry in a record-of-rights is altered in a subsequent record-of-rights, the latter entry shall be presumed to be correct until it is proved by evidence to be incorrect, but the previous entry shall be admissible as evidence of the facts existing at the time such entry was made.Part-II Settlement of rents, preparation of Settlement Rent Roll, and disposal of objections, in cases where a settlement of land revenue is being or is about to be made
