Section 62 in Karnataka Urban Water Supply and Drainage Board Act, 1973
62. Stamping signature of notices or bill.
- Every notice or bill which is required by this Act or by any rule or regulation made thereunder to bear the signature of the Managing Director or any other director or of any officer or servant of the Board shall be deemed to be properly signed if it bears the facsimile of the signature of the Managing Director or of such other director or of such officer or servant, as the case may be, stamped thereupon.
