Section 77 in The Orissa Hindu Religious Endowments Act, 1951
77. Granting of copies.
- [The Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall grant copies of proceedings or other records of his office on payment of such fees and subject to such conditions as may be prescribed. Copies shall be certified by [the commissioner] [Substituted vide Orissa Act No. 18 of 1954.] or such officer as may be authorised by him in this behalf in the manner provided under Section 76 of the Indian Evidence Act, 1872 (1 of 1872).
