Section 44(3c) in West Bengal Estates Acquisition Act, 1953
(3c)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.][Sub-sections (3a), (3b) and (3c) Inserted by Section 13(2), ibid (with retrospective effect).]
