Section 487(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or by any regulation or by-law framed under this Act to bear the signature of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 48(i).] or of any municipal officer shall be deemed to be properly signed if it bears a fascimile of the signature of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 48(i).] or of such municipal officer, as the case may be, stamped thereon.
