Section 78(5) in The Evidence Act, 1977 (1920 A.D)
(5)the proceeding of municipal body in State or [India] [Substituted by A.L.O. 2008 (Svt.) for 'British India'.],-by a copy of such proceedings, certified by the legal keeper thereof, or by a printed book purporting to be published by the authority of such body:
