(2)Until the contrary is proved, any document or minutes which purport to be the record of the proceedings of the Board or committee or joint-committee shall if substantially made and signed in the manner prescribed- for the making and signing of the record of such proceedings, be deemed to be a correct record of the proceedings of a duly convened meeting held by a duly constituted Municipal Board or committee or joint-committee, whereof all the Commissioners were duly qualified.
