Section 54 in Arunachal Pradesh Urban and Country Planning Act, 2007
54. Mode of proof of records of the State Urban and Country Planning Board and the Local Planning Authority.
- A copy of any receipt, application, plan, notice, order, entry in register, or other document in the possession of the State Urban and Country Planning Board or any Local Planning Authority, if duly certified by the legal keeper thereof, or other person authorized by the State Urban and Country Planning Board or the Local Planning Authority in this behalf, shall be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the matters and transaction therein recorded in every case where, and to the same extent as, the original entry or document would, if produced have been admissible to prove such matters.
