Section 553(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Whenever under this Act or any rule, bye-law, regulation or order, the doing or the omitting to do anything or the validity of anything depends upon the consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction of -(a)the Corporation, the Executive Committee, or any other Committee; or(b)the Municipal Commissioner or any Corporation officer, a written document signed as provided in sub-section (2) purporting to conveyor set forth such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction shall be sufficient evidence of such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction.
