Section 53 in Travancore-Cochin Hindu Religious Institutions Act, 1950
53.
The President of the Board may grant copies of proceedings or other records on payment of such fees and subject to such conditions as may be determined by the Board, or by such officer of the Devaswom Department as may be authorised by him in this behalf, in the manner provided in Section 76 of the Travancore Evidence Act.
