Section 3(d) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(d)"certified copy" or "certified extract" means a copy or extract, as the case may be certified in the manner prescribed by Section (62 of the Hyderabad Evidence Act); [76 of the Indian Evidence Act, 1872 (Central Act I of 1872)] [Substituted by A.P.A.O., dated 21-3-1957, ];
