Section 67 in Puducherry Town and Country Planning Act, 1969
67. Restrictions on the summoning of officers and servants of the Board or Planning Authority.
- No Chairman, Secretary, Member, officer or servant of the Board or Planning Authority, shall, in any legal proceedings to which the Board or the Planning Authority is not a party, be required to produce any register or document the contents of which can be proved under section 66 by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein, unless, by order of the court, made for special cause.
