Section 4(6) in The U.P. (Regulation Of Building Operations) Act, 1958
(6)All action taken by the Controlling Authority shall be expressed to be taken in the name of that Authority; and orders and other instruments made and executed in the name of that said Authority shall be authenticated in such manner as may be prescribed and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Controlling Authority.
