Section 32 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
32. Presumption regarding entries in the record of rights.
- Subject to the provisions of Sections 23 and 33, every entry in the record of rights prepared or revised under the provisions of the United Provinces Land Revenue, Act, 1901 (U.P. Act III of 1901), for the previous agricultural year shall, for purposes of assessment and payment of compensation under this Act, be deemed to describe correctly; except as provided in Section 46, the rights, title and interest of every intermediary in the estate or part to which it relates:Provided that any modifications, alteration or correction made in the record of rights, whether before or after the date of vesting, under the provisions of the United Provinces Land Revenue Act, 1901 (U.P. Act III of 1901) or as a consequence of any decree or order of any Court, shall be taken into account by the Compensation Officer.
