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State of Bihar - Section

Section 411 in The Bihar Municipal Act, 2007

411. Evidence of officer or employee of the Municipality.

- No officer or other employee of the Municipality shall, in any legal proceeding to which the Municipality is not a party, be required to produce any register or document, the contents of which can be proved under Section 395 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein, save by an order made by a court having jurisdiction.