Section 592 in Kolkata Municipal Corporation Act, 1980
592. Evidence of officer or employee of the Corporation.
- No officer or other employee of the Corporation shall in any legal proceedings to which the Corporation is not a party, be required to produce any register or document the contents of which can be proved under section 591 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.
