Section 494 in The Delhi Municipal Corporation Act, 1957
494. Evidence of Municipal officer or employee.
- No municipal officer or other municipal employee shall, in any legal proceedings to which the Corporation is not a party, be required to produce any register or document the contents of which can be proved under section 493 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.
