Section 32 in Kolkata Municipal Corporation Act, 1980
32. Authentication of orders, etc. of the Corporation.
- All orders and other instruments made and executed in the name of the Corporation shall be authenticated in such manner as may be prescribed and the validity to an order or instrument so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Corporation.B. Powers and functions of the Mayor-in-Council
