137. Regard to be had to entries in record-of-rights.
- In all areas for which a record-of-rights has been prepared and finally published under sub-Section (2) of Section 99, a Civil Court shall in all suits between landlord and tenants as such, have regard to the entries in such record-of-rights relating to the subject-matter in dispute which may be produced before it, unless such entries have been proved by evidence to be incorrect; and when a Civil Court passes at variance with such entries, it shall record its reasons for so doing.
