Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 43] [Entire Act] Union of India - Subsection Section 43(3) in The Tripura Land Revenue And Land Reforms Act, 1960 (3)Every entry in the record of rights as finally published shall, until, the contrary is proved, be presumed to be correct.
