Section 21 in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
21. Presumption as to order
Where an order purports to have been made and signed by an authority in exercise of any power conferred by or under this Act, as Court shall, within the meaning of the Indian Evidence Act, 1872 (Act No. 1 of 1872), presume that such order was so made by that authority.
