Section 99 in The Punjab Town Improvement Act, 1922
99. Mode of proof of trust records.
- A copy of any receipt, application, plan, notice, order, entry in a register or other documents in the possession of the trust shall if duly certified by the legal keeper thereof, or other person authorized by the trust in this behalf, be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the matters and transactions therein recorded in every case where, and to the same extent, as the original entry or document would, if produced, have been admissible to prove such matters.
