Section 482 in The Mumbai Municipal Corporation Act, 1888
482. Consent, etc. of [Commissioner, General Manager, etc.] [These words were substituted for the original by Bombay 48 of 1.948, Section 47.] may be proved by written document under his signature.
- Whenever under this Act the doing or the omitting to do anything or the validity of anything depends upon the consent, approval, declaration, opinion or satisfaction of [the Commissioner or the General Manager] [These words were substituted for the original by Bombay 48 of 1.948, Section 47.], [or the Director] [These words were inserted by Maharashtra 53 of 1981, Section 19(a).] or of a Deputy Commissioner or any municipal officer, a written document signed by [the Commissioner or the General Manager] [These words were substituted for the original by Bombay 48 of 1.948, Section 47.] [or Director] [These words were inserted by Maharashtra 53 of 1981, Section 19(b).] or by such Deputy Commissioner or municipal officer, purporting to convey or set forth his consent, approval, declaration, opinion or satisfaction shall be sufficient, evidence of such consent, approval, declaration, opinion or satisfaction.Service of notices, etc.
