(2)On failure to produce the original instrument by the party, the Chief Controlling Revenue Authority shall proceed under this section on the basis of the true copy or an abstract of the instrument filed with the Collector and such true copy or abstract shall be deemed to be the original instrument for the purposes of this section.] [Proviso under Section 53(i) were added by Gujarat 7 of 1999 Section 4 w.e.f. 1-4-99.]
