Section 76B in Karnataka Town and Country Planning Act, 1961
76B. Restriction on summoning of officers and servants of the Board and Planning Authority.
- No chairman, member or officer or servant of the Board or any Planning Authority shall in any legal proceeding to which the Board or Planning Authority is not a party, be required to produce any register or document the contents of which can be proved under section 76A by a certified copy, to appear as a witness to prove the matters and transactions recorded therein, unless by order of the Court made for special cause.
