Section 36(4) in The Hyderabad Court of Wards Act, 1350 F
(4)Unless the [Collector] [Substituted by A.O., 1956.] otherwise directs, every document produced under this section, shall be accompanied by a copy thereof. The [Collector] [Substituted by A.O., 1956.] shall mark Ihe original document for the purpose of identification and after comparing the copy with the original, shall retain the copy and return the original to the person producing the same.
