Section 121 in West Bengal Town and Country (Planning and Development) Act, 1979
121. Restriction on the summoning of officers and employees of the Planning Authority or Development Authority.
-No officer or employee of any Planning Authority or Development Authority shall, in any legal proceedings to which such Authority is not a party, be required to produce any register or document the contents of which can be proved under the preceding section by a certified copy, or to appear as witness to prove the matters and transactions recorded therein, unless by order of the Court made for special cause.
