Section 78 in The Rajasthan Urban Improvement Act, 1959
78. Stamping signature on notices or bills.
- Every notice or bill which is required under this Act to bear the signature of the Chairman or of any other Trustee or of any officer or servant of the Trust shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairman or of such other Trustee or of such officer or servant, as the case may be stamped thereupon.
