571. Admissibility of document or entry of evidence.
- A copy of any receipt, application, plan, notice, order or the document or of any entry in a register in the possession of any Municipal authority shall, if duly certified by the legal keeper thereof or other person authorised by the Chief Officer of the Municipality in this behalf, be admissible in evidence of the existence of the document or entry, and shall be admitted as evidence of the matters and transactions therein recorded in every case where, and to the same extent to which, the original document or entry would, if produced, have been admissible to prove such matters and transactions.
