Section 154 in New Town, Kolkata Development Authority Act, 2007
154. Admissibility of document or entry as evidence.
- A copy of any receipt, application, plan, notice, order or other document or any entry in a register in the possession of Development Authority shall, if duly certified by the lawful keeper thereof or other person authorised by the Chairman in this behalf, be admissible in evidence of the existence of such document or entry, and shall be admitted as evidence of the matter and transaction the rein recorded in every case where, and to the same extent to which, the original document or entry would, if produced, have been admissible to prove such matter and transactions.
