Section 51A was inserted in the Land Acquisition Act in the year 1984 wherein it was provided that “in any proceedings under this Act a certified copy of a registered document registered under the Registration Act 1908, including a copy given u/S. 57 of the Act may be accepted as evidence of the transaction recorded in such document.” The said provision was a welcome relief for the persons who were forced to go in for litigation by State if their land is acquired under the provisions of Land Acquisition Act and only a menial amount is offered as compensation. The land holder is forced to seek a reference u/S. 18 of the Act which come up for hearing after many years or decades and by the time the claimant was required to adduce his evidence by producing examplers of value of adjoining land the vendor or vendee may have either died or due to rapid urbanization and globalization may have migrated and settled to unknown places. To such a harrassed litigant S. 51A was a big r ....