Indian Evidence Act, 1872

Back

Sections	Particulars
Chapter II	The Relevancy Of Facts
49	Opinion as to usage, tenets, etc., when relevant
Description	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 or by particular classes of people, the opinions of persons having special means of knowledge thereon, we relevant facts.