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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(5) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(5)Every entry in a record-of-rights finally published shall be conclusive evidence of the matter referred to in such entry, and shall be presumed to be correct until it is proved by evidence to be incorrect.