Section 555(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or by any rule, regulation or bye-law to bear the signature of the Municipal Commissioner or of any Corporation officer shall be deemed to be properly signed if it bears a facsimile of the signature of the Municipal Commissioner or of such Corporation officer, as the case may be, stamped thereupon.
