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 1] [Section 29] [Entire Act] State of Kerala - Subsection Section 29(8) in Kerala Land Reforms Act, 1963 (8)The record of rights prepared under this Section shall be admissible in evidence before any court or tribunal and every entry in any record of rights which has become final shall until the contrary is provided be presumed to be correct.
