Section 471(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)The written document referred to in sub-section (1) shall be signed-(a)when the authority concerned is the Corporation or the Standing Committee or any Committee other than the Transport Committee, by the Municipal Secretary on behalf of such authority;(b)when the authority concerned is the Transport Committee, by the Chairman of that Committee;(c)when the authority concerned is the Commissioner, the Transport Manager or any municipal officer, the Commissioner, the Transport Manager or such municipal officer, as the case may be.Service of Notices, Etc.
