- A copy of any receipt, application, plan, notice, order, entry in a register or other document in die possession of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], shall, if duly certified by the legal keeper thereof or other person authorised by bye-law in this behalf, be received as prima facie evidence of the existence of the entry or documents and shall be admitted as evidence of the matters and transaction 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.
