Section 16 in Bihar Special Survey and Settlement Rules, 2012
16. Presumption of final Publication and Correctness of Record of Rights.
(1)The State Government may, by notification, declare, with regard to any specified area, that a record of rights has been finally prepared and published for every village included in such area and such notification shall be conclusive evidence of such publication.(2)The record of rights finally prepared and published under this Act, shall be presumed to have been finally published.(3)Every entry in a record or rights so published shall be evidence of the matter referred to in such entry and shall be presumed to be correct unless it is proved by evidence to be incorrect.
