Section 663 in The Orissa Municipal Corporation Act, 2003
663. Consent etc., of Commissioner may be proved by written document under his signature.
- Whenever under this Act the doing or committing to do anything or the validity if any, depends upon the consent; approval declaration, opinion or satisfaction of the Commissioner or of the Deputy Commissioner or any Corporation Officer, a written document signed by the Commissioner or by the Deputy Commissioner or Corporation Officer, purporting to convey or set forth his consent, approval, declaration, opinion or satisfaction,shall be sufficient evidence of such consent, approval, declaration, opinion or satisfaction.
