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State of Goa - Section

Section 48 in The Goa, Daman and Diu Agricultural Tenancy (Revenue Survey and Record of Rights) Rules, 1967

48. Presumption of correctness of entries in record of rights and register of mutations.

- An entry in the record of rights and a certified entry in the register of mutation shall be presumed to be true until the contrary is proved or a new entry is lawfully substituted therefor.