82. Entries in the Record-of-rights to be relevant as evidence.
- An entry in any Record-of rights prepared or revised under this Part shall be relevant as evidence in any dispute as to the matters recorded, and shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor:Provided that no such entry shall be so construed as to limit any of the powers conferred on the [[State] [These words 'the Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] by this Part.
