Section 18(3) in Telangana Irrigation Utilisation and Command Area Development Act, 1984
(3)Every particular in the said record shall be evidence of the matter referred to therein and shall be presumed to be correct until the contrary is proved or until a new particular is entered in the said record in accordance with the provisions of this Act or any other law for the time being in force.Chapter-V Regulation of irrigation and equitable water use management
