Section 327(1) in Tamil Nadu District Municipalities Act, 1920
(1)Every licence, permission, notice, bill, schedule, summons or other document which is required by this Act or by any rule, by-law or regulation made under it to [bear the signature of the chairman or executive authority] [These words were substituted for the words 'bear the signature of the chairman' by section 16(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933)] or of any municipal officer shall be deemed to be properly signed if it bears a [facsimile of the signature of the chairman or executive authority] [These words were substituted for the words 'facsimile of the signature of the chairman' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] or of such municipal officer, as the case may be, stamped thereon.
