Section 100 in The Rajasthan Urban Improvement Act, 1959
100. Restriction on the summoning of Trust servants to produce documents.
- No trustee or officer or servant of the Trust shall in any legal proceeding to which the Trust is not a party be required to produce any register or document the contents of which can be proved under the proceedings section by a certified copy, or to appear as a witness to prove the matters and transaction recorded therein unless by order of the court made for special cause.
