Section 371 in Chennai City Municipal Corporation Act, 1919
371. Signature on documents.
(1)Every licence, permission, notice, bill, schedule, summons, [warrant] [Inserted by section 184(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or other document which is required by this Act or by any rule, by-law or regulation made under it to bear the signature of the commissioner or of any municipal officer shall be deemed to be properly signed if it bears a facsimile of the signature of the commissioner or of such municipal officer, as the case may be, stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the municipal fund or to [any deed of contract] [Substituted for the words 'any contract' by section 184(H) by Act X of 1936.].
