(2)Every licence, permission, notice summons or other document, which is required by this Act or by any rule or regulation or bye-law under it to bear the signature of the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], Executive Officer or of any officer of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be deemed to be property signed, if it bears a facsimile of the signature of the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer or of such officer, as the case may be, stamped thereon.
