Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Bihar - Subsection

Section 375(1) in The Bihar Municipal Act, 2007

(1)Every licence, permission, in writing, 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 Chief Municipal Officer or any other officer of the Municipality, shall be deemed to be properly signed if it bears a facsimile of the signature of the Chief Municipal Officer or such other officer, as the case may be, and stamped thereupon.