Section 22 in The Rajasthan Court of Wards Act, 1951
22. Documents not produced to be inadmissible in evidence in certain cases.
- If any document in the possession or under the control of in person is not produced by him as required by section 17, such document shall not be admissible in evidence against the ward, whether during the continuance of the superintendence or afterwards, in any suit brought by that person or any person claiming under him, to enforce the claim or liability founded upon or supported by it, unless good cause be shown to the satisfaction of the Court, for the non-production thereof before the Collector.
