Section 67 in The Goa, Daman and Diu Irrigation Act, 1973
67. 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 therefrom:Provided that no such entry shall be construed as to limit any of the powers conferred on the Government by this Part.
