Section 22(2) in The Bengal Tanks Improvement Act, 1939
(2)Every entry in the record-of-rights referred to in sub-section (1) shall be evidence of the matter referred to in such entry, and shall be presumed to be correct in every particular for the purposes of this Act until it is proved by evidence to be incorrect.] [Sub-section (1a) inserted by W.B. 24 of 1948.]
