Section 229 in The Howrah Municipal Corporation Act, 1980
229. [ Signature on notices etc. to be stamped. [Sections 228 to 238 inserted by W.B. Act 29 of 1990.]
(1)Every licence, written permission, notice, bill, summons or other document, which is required by this Act or the rules or the regulations made thereunder to bear the signature of the .Commissioner or any other officer of the Corporation, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or such officer, as the case may be, stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Municipal Fund under section 57.]
