Section 32(4) in The Evidence Act, 1977 (1920 A.D)
(4)or gives opinion as to public right or custom, or matters of general interest. - When the statement gives the opinion of any such person, as to the existence of any public right or custom or matter of public or general interest, of the existence of which, if it existed, he would have been likely to be aware, and when such statements was made before any controversy as to such right, custom or matter has arisen.
