Section 449 in Karnataka Municipal Corporations Act, 1976
449. Proof of consent of municipal authorities or corporation officers.
- Whenever under this Act or any rule, bye-law or regulation made under it, the doing of or omitting to do anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion or satisfaction of,-(a)the corporation, a standing committee or the Commissioner; or(b)any corporation officer,a written document signed in the case of (a), by the Commissioner and in the case of (b) by the said corporation officer, purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence thereof.
