Section 620(2) in The Orissa Municipal Corporation Act, 2003
(2)Every licence, permission, notice, summon or other document, which is required by this Act or by any rule or bye-law made thereunder to bear the signature of the Mayor, Commissioner or of any officer of the Corporation,shall be deemed to be properly signed, if it bears a facsimile of the signature of the Mayor or the Commissioner or of such officer, as the case may be, stamped thereon.
