Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(2) in Kerala Record of Rights Act, 1968 (2)Every entry in the record of rights as finally published under sub-section (2) of section 4 shall, until the contrary is proved, be presumed to be correct.
