Section 3(27) in The Bombay Land Revenue Code, 1879
(27)[ "certified copy" "certified extract". - "certified copy" or "certified extract" means a copy or extract, as the case may be, certified in the manner prescribed by section 76 (I of 1872) of the Indian Evidence Act, 1872;] [These definitions were added, by Bombay 4 of 1913, 6 (j).]
