- When the [* * *] [The word 'Indian' omitted by Section 2 of Act No. 45 of 1969.] Registration Act, 1908, or any rule made thereunder, requires or permits any act to be done with reference to a document by a person executing or claiming under the same, and the document has been executed on behalf of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or is a document under which a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] claims, the Act may, notwithstanding anything to the contrary contained in the aforesaid enactment, or in any rule thereunder, be done by the President, the Executive Officer or a Secretary of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by any other officer of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] empowered by regulation in this behalf.The budget
