122. Procedure in inquiries - In any inquiry under this Chapter, a Revenue Officer,-
(1)shall have regard to any evidence that may be available in respect of the following among other matters, namely,-(a)who originally reclaimed the lands and brought them under cultivation;(b)whether the lands have at any time been let as landlord's privileged lands or as Raiyati lands; and(c)whether the lands have, since their reclamation, been let year by year, or for specific periods, or for indefinite periods; and(2)shall proceed in the prescribed manner; and(3)shall receive in evidence any judgement, decree or order of a Civil Court or of the Deputy Commissioner, if the same be relevant;but no such judgement, decree or order shall be conclusive proof that the lands are, or not landlord's privileged lands.
