Section 18 in The Land Records Maintenance Act, 1895
18. Registrar to allow inspection and to give certified copies of entries in register.
(1)On payment of the prescribed fees the Register of Mutations shall be open to inspection by any person applying to inspect the same, and a copy of any entry therein shall be given to any person applying therefor.(2)Copies given under this section shall be signed and sealed by the Registrar of Mutations and shall be admissible for the purpose of proving the contents of the original entry.
