Section 48 in Telangana Mining Settlements Act, 1956
48. Mode of proof of the Board's records.
- A copy of any receipt, application, plan, notice, order, entry in a register or other document in the possession of the Board shall, if duly certified by the legal keeper thereof, or other person authorised by any bye-law in this behalf, be received as prima facie evidence of the existence of the entry or document, and shall be admitted as evidence of the matters and transactions therein recorded in every case, where, and to the same extent as, the original entry or document would; if produced, have been admissible to prove such matters.
