Section 351(1) in The New Delhi Municipal Council Act, 1994
(1)Every licence, written permission, notice, bill, summons or other document which is required by this Act or any rule, regulation or bye-law made thereunder to bear the signature of the Chairperson or of any officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairperson or officer, as the case may be, stamped thereupon.
