Section 553(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The written document referred to in sub-section (1) shall unless otherwise provided by or under this Act be signed -(a)when the authority concerned is the Corporation or the Executive Committee or any other Committee by the Municipal Commissioner on behalf of such authority;(b)when the authority concerned is the Municipal Commissioner or any Corporation officer, the Municipal Commissioner, or such Corporation officer, as the case may be.Service of Notices, etc.
