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Union of India - Section

Section 49 in The Indian Evidence Act, 1872

49. Opinions as to usages, tenets, etc., when relevant.

When the Court has to form an opinion as to - the usages and tenets of any body of men or family, the constitution and government of any religious or charitable foundation, or the meaning of words or terms used in particular districts or by particular classes of people, the opinions of persons having special means of knowledge thereon, are relevant facts.