Section 386 in Gauhati Municipal Corporation Act, 1971
386. Signature on notices, etc. may be stamped.
(1)Every licence, written permission, notice bill, schedule, summons or other document required by this Act, or by any rule or bye-law to bear the signature of the Commissioner or of any municipal employee shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or of such municipal employee as the case may be, stamped thereon.(2)Nothing in this section shall be deemed to apply to a cheque drawn upon the. Municipal Fund under any of the provisions of this Act, or to any deed of contract.
