Section 234 in The Howrah Municipal Corporation Act, 1980
234. [ Admissibility of documents or entry as evidence. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
- A copy of any receipt, application, plan, notice, order or other document or any entry in a register in the possession of any municipal authority shall, if duly certified by the legal keeper thereof or other person authorised by the Commissioner in this behalf, be admissible in evidence of the existence of such document or entry.]
