Section 49A in State Land Acquisition Act, 1990 (1934 A.D.)
49A. [ Acceptance of certified copy as evidence. [Section 49-A inserted by Act XX of 1988, s. 15.]
- In any proceeding under this Act, a certified copy of a document registered under Registration Act, Samvat 1977, including a copy given under section 57 of that Act, may be accepted as evidence of the transaction recorded in such document.]
