Section 83 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
83. Presumption about entries in record-of-rights, etc.
- Every entry in the record-of-rights, the annual papers and the registers of proprietary mutations in the Central Provinces, [and] [Inserted by M.P.A.L.O., 1956.] every entry in records of a like nature maintained under any law for the time being in force in the merged territories [***] [Omitted by M.P.A.L.O., 1956.] shall for purposes of assessment and payment of compensation be presumed to be correct.
