Section 85 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
85. Proof of consent etc. of Board or Housing Commissioner or Chairman.
- Whenever under this Act or any rule or regulation or bye-law made thereunder, the doing or the omission to do anything or the validity or anything depends upon the approval, sanction, consent, concurrence, declaration, opinion, or satisfaction of-(a)the Board or Chairman or Housing Commissioner;(b)any officer or servant of the Board;a written document signed in case (a) by the Chairman and in case (b) by the said officer or servant, conveying or setting forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction shall be sufficient evidence of such approval, sanction, concurrence, declaration, opinion or satisfaction.
