Section 440 in The Delhi Municipal Corporation Act, 1957
440. Proof of consent, etc., of Commissioner, General Managers, etc.
- Whenever under this Act or any rule, regulation or bye-law made thereunder, the doing of, or the omission to do, anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion of satisfaction of the Commissioner [or of any municipal officer, a written document signed by the Commissioner] [Substituted by Act 67 of 1993, section 1006, for certain words (w.e.f. 1-10-1993).] [***] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)] or officer purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction shall be sufficient evidence thereof.Notices, etc.
