Section 553 in Uttar Pradesh Municipal Corporation Act, 1959
553. Consent, etc., of Corporation, etc. may be provided by written document.
(1)Whenever under this Act or any rule, bye-law, regulation or order, the doing or the omitting to do anything or the validity of anything depends upon the consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction of -(a)the Corporation, the Executive Committee, or any other Committee; or(b)the Municipal Commissioner or any Corporation officer, a written document signed as provided in sub-section (2) purporting to conveyor set forth such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction shall be sufficient evidence of such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction.(2)The written document referred to in sub-section (1) shall unless otherwise provided by or under this Act be signed -(a)when the authority concerned is the Corporation or the Executive Committee or any other Committee by the Municipal Commissioner on behalf of such authority;(b)when the authority concerned is the Municipal Commissioner or any Corporation officer, the Municipal Commissioner, or such Corporation officer, as the case may be.Service of Notices, etc.
