256. Record-of-rights to be conclusive evidence on the question whether a tenancy is a 'Mundari-khunt-kattidar' tenancy - [(1) Where a record-of-rights has been finally published under Section 83 of this Act or under sub-section (2) of Section 103-A of the [Bengal Tenancy Act, 1885 (8 of 1885)] or amended under Section 254 of this Act, the entries therein relating to 'Mundari-khunt-kattidari tenancies shall be conclusive evidence of the nature and incidents of such tenancies and of all particulars recorded in such entries, and, if any tenancy in the area, estate or tenure for which the record-of-rights was prepared has not been recorded therein as a 'Mundari-khunt-kattidari tenancy, no evidence shall be received in any Court to show that such tenancy is a 'Mundari-khunt-kattidari tenancy.]
[(2) Where in the record-of-rights finally published under sub-section (2) of Section 103-A of the Bengal Tenancy Act, 1885 [(8 of 1885)] for a village in the Estate of Porahat in the district of Singhbhum a tenant of the village has been recorded as a 'Mundari-khunt-kattidari, all land which he held at the date of final publication, shall be deemed to have been recorded in the record-of-rights as his 'Mundari khunt-kattidari, tenancy.]
