Section 369 in The Punjab Municipal Corporation Act, 1976
369. Signature on notices, etc., may be stamped.
- Every licence, written permission, notice, bill, summons or order document which is required by this Act or any rule, regulation or bye-law made thereunder to bear the signature of the Commissioner or of any Corporation officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or officer, as the case may be, stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Corporation Fund under Section 78 and such other classes of documents as may be prescribed.
