(1)The Chairman of a Tehsil Committee may allow inspection of its proceedings or such other records which are not privileged and are in its custody and issue the copies of the same on payment of such fees and subject to such conditions as may be prescribed.(2)All copies issued under this section shall be certified by Secretary or the Chairman of the Tehsil Committee in the manner provided in section 76 of the State Evidence Act, Samvat 1977.
