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State of Jammu-Kashmir - Section

Section 49 in The Evidence Act, 1977 (1920 A.D)

49. Opinion as to usages, tenets etc., when relevant.

- When the Court has to form an opinion as to-the usages and tenets of any body of men or family.the constitution and Government of any religious or charitable foundation, orthe meaning of words or terms used in particular districts or by particular classes of people,the opinions of persons having special means of knowledge thereon, are relevant facts.