(d)the Chief Municipal Officer or any other officer of the Municipality, as the case may be, a document, in writing, signed,-(i)in the cases referred to in clause (a) and clause (b), by the Municipal Secretary where there is a Municipal Secretary, or where there is no Municipal Secretary, by the Chief Municipal Officer, and(ii)in the cases referred to in clause (c) and clause (d), by the Chief Municipal Officer, purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion, satisfaction, as the case may be, shall be sufficient evidence thereof.
