331. Restriction on the summoning of municipal servants to produce documents.
- No municipal officer or servant shall in any legal proceeding to which a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] 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 a witness to prove the matters and transactions recorded therein unless by order of the Court made for special cause.
