Central Government Act
Section 152(2) in The Tripura Land Revenue And Land Reforms Act, 1960 No. 43 Of 1960
(2) The publication of the compensation assessment roll under sub- section (1) shall be conclusive evidence that the said roll has been duly made under this Chapter and every entry in such roll shall, save as otherwise provided in, this Act, be conclusive evidence of the matters referred to in such entry.