Section 187 in Uttarakhand Panchayati Raj Act, 2016
187. Mode of proof of records of Panchayats.
- A copy of any receipt, application, map, notice, order, entry in a register or other document in the possession of a Gram Panchayat, Kshettra Panchayat and Zila Panchayat shall, if duly certified by the legal keeper thereof or other person authorized 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 in such matters.
