Section 403 in The New Delhi Municipal Council Act, 1994
403. Evidence of Municipal officer or employee.
- No municipal officer or other municipal employee shall, in any legal proceedings to which the Council is not a party, be required to produce any register or document the contents of which can be proved under section 402 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.
