Section 57lA in Uttar Pradesh Municipal Corporation Act, 1959
57lA. [ Mode of proof of Corporation records. [Added by U.P. Act 21 of 1964.]
- A copy of any receipt, application, plan, notice, order, entry in a register or other document in the possession of a Corporation shall, if duly certified by the legal keeper thereof or a person authorised by the Municipal Commissioner 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 matters.
