(c)the average prices by which the Collector shall be guided shall be those published under the authority of the [State Government] [Substituted by the Adaptation Order of 1950.] and the Collector shall presume that the prices shown in the lists prepared for any year subsequent to the passing of this Act are correct and may presume that the prices shown in the lists prepared for any year prior to the passing of this Act are correct unless and until it is proved that they are incorrect;
