Section 120 in The Orissa Development Authorities Act, 1982
120. Mode of proof of record and restriction on the summoning of an officer of the Authority.
(1)A copy of any receipt, application, plan, notice, order, entry in a register, or other documents in the possession of the Authority or the Valuation Officer if duly certified by the legal keeper thereof or other person authorised by the Authority for the Valuation Office in this behalf, shall be received as prima facie evidence of the existence of the entry or document, as the case may be, and shall be admitted as evidence of the matters and transactions therein recorded in every case, where, and to the same extent, the original entry of document would, if produced, have been admissible to prove such matters.(2)The Chairman, Vice-Chairman, member, officer or employee of the Authority or the Valuation Officer or any officer subordinate to him shall not in any legal proceedings to which the Authority or the Valuation Officer is not a party, be required to produce any register or document the contents of which can be proved under the preceding sub-section by a certified copy, or to appear as witness to prove any matter and transaction recorded therein, unless the Court for special reasons so directs.
