Section 107 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
107. Admissibility of document or of entry as evidence.
- A copy of any receipt, application, plan, notice, order or other document or of any entry in a register in the possession of the Board shall, if duly certified by the legal keeper thereof other person authorized by the Board in this behalf, be admissible in evidence of the existence of the document or entry and shall be admitted as evidence of the matters and transactions therein recorded in every case where, and to the same extent to which original document or entry would, if produce, have been admissible to prove such matters and transactions.
