Section 347 in The Chhattisgarh Municipalities Act, 1961
347. Mode of proof of Municipal records.
- A copy of any receipt, application, plan, notice order, entry in a register or other document in the possession of a Council shall, if duly certified by the legal keeper thereof or other person authorised by any bye-law in this behalf, be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the matters and transactions therein recorded in every case, where and to the same extent as, the original entry or document would, if produced, have been admissible to prove such matter.
