Section 458(4) in The Maharashtra Municipal Corporations Act, 1949
(4)prescribing the forms of notice under sections 253 and 254, the information, documents and plans to be furnishing therewith in respect of different classes of structures or works, the manner in which and the persons by whom notices shall be signed and the manner in which plans, sections, descriptions, structural drawings or structural calculations shall be drawn, given, prepared and signed;
