When the Court has to form an opinion as to the existence of any fact of a public nature, any statement of it, made in a recital contained in any Act of Parliament 1 of the United Kingdom or in any 2 Central Act, Provincial Act or 3 a State Act or in a Government notification or notification by the Crown Representative appearing in the Official Gazette or in any printed paper purporting to be the London Gazette or the Government Gazette of any Dominion, colony or possession of his Majesty is a relevant fact.
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1. Ins. by the A. O. 1950.
2. The original words were “Act of the Governor General of India in Council or of the Governors in Council of Madras or Bombay, or of the Lieutenant Governor in Council of Bengal, or in a notification of the Government. Appearing in the Gazette of India, or in the Gazette of any L.G., or in any printed paper purporting to be the London Gazette or the Government. Gazette of any colony or possession of the Queen, is a relevant fact”. This was amended first by the Repealing and Amending Act, 1914 (10 of 1914), and then by the A.O. 1937, the A.O. 1948 and the A.O. 1950, to read as above.
3. Subs. by Act 3 of 1951, s. 3 and the Schedule, for “an Act of the Legislature of a Part A State or a Part C State”.
4. The “Last paragraph” omitted by Act 10 of 1914, s. 3 and the Second Schedule
