Section 15(2) in Malabar Compensation for Tenants Improvements Act, 1899
(2)The tables prepared under this section shall, on publication, be receivable in evidence, and the rates and amounts therein specified shall be presumed to be the proper rates and amounts until the contrary is proved:Provided that, in so far as such tables prescribe prices of products, the presumption shall not be rebuttable except by proof of the average price as provided in section 16.
