Section 192(2)(c) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

Madras Presidency - Subsection

Section 192(2)(c) in Madras Estates Land Act, 1908

(c)When any rent roll or collection or measurement papers have been produced by a landholder in any Court, in a suit, application or proceeding pending therein, copies of, or extracts from, such documents which have been certified by a duly authorized officer of such Court to be true copies or extracts, may be admitted in evidence in proof of the originals in any other suit, application or proceeding instituted in the same or another Court unless the Court in which such copies or extracts are produced sees fit to require the production of the originals.

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Madras Presidency - Subsection

Section 192(2)(c) in Madras Estates Land Act, 1908