Section 140 — Value of entries and decisions in contested cases.
The Ajmer Tenancy and Land Records Act, 1950
Subject to the provisions of section 139, the decision given under sub-section (1) of section 138 shall be binding on the parties to the dispute and an entry made in the khewat or khatauni under the order of the sub-divisional officer or the collector in a contested case shall be presumed to be correct until the contrary is proved.Open in Lexace · Ask the AI about this section
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