290. Evidence by officer or servant of the Board.-
No office or servant of a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] shall, in any legal proceeding to which the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] is not a party, be required to produce any register or document the contents of which can be proved under section 289 by a certified copy, or to appear as a witness to prove any matter or transaction recorded therein save by order of the court made for special cause.
