Section 442 in The Delhi Municipal Corporation Act, 1957
442. Signature on notices, etc, may be stamped.
- [(1) Every licence, written permission, notice, bill, summons or other document which is required by this Act or any rule, regulation or by-law made thereunder to bear the signature of the Commissioner or of any municipal officer, shall be deemed to be properly signed if it bears a fascimile of the signature of the Commissioner or officer, as the case may be, stamped thereupon.] [Substituted by Act 67 of 1993, section 107, for the sub-section (1) (w.e.f. 1-10-1993)](2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Municipal Fund under section 101.
