Section 487 in The Mumbai Municipal Corporation Act, 1888
487. Signature on notices, etc. may be stamped.
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or by any regulation or by-law framed under this Act to bear the signature of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 48(i).] or of any municipal officer shall be deemed to be properly signed if it bears a fascimile of the signature of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 48(i).] or of such municipal officer, as the case may be, stamped thereon.(2)Nothing in this section shall be deemed to apply to a cheque drawn upon the municipal fund under section 113 [or upon the [Brihan Mumbai Electric Supply and Transport Fund] [This portion was added by Bombay 48 of 1948, Section 48(ii).] under section 460BB, or sub-section (3) of section 460KK, or sub-section (4) of section 460LL].Power of entry
