Section 224 in The Manipur Municipalities Act,1994.
224. Restriction on the summoning of municipal servants to produce documents.-
No municipal officer or servant shall in any legal proceeding to which a Nagar Panchayat or a Council, is not, a party be required to produce any register or document the contents of which can be proved 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 a special cause.
