Section 100 in The Punjab Town Improvement Act, 1922
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 preceding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein unless by order of the court made for special cause.
