Section 99 in The Rajasthan Urban Improvement Act, 1959
99. Mode of proof of Trust records.
- A copy of any receipt, application, plan, notice, order, entry in a register or other document in the possession of the Trust shall, if duly certified by the legal keeper thereof or, the secretary of the Trust or any person authorised by the Trust in this behalf be received as prama facie evidence of the entry or document and shall be admitted as evidence of the matters and transaction therein recorded in every case where, and to the same extent as, the original entry or document would, if produced, have been admissible to prove such matter.
