Section 553 in The Calcutta Municipal Corporation Act, 1980
553. Proof of consent, etc. of Mayor-in-Council, Municipal Commissioner or any other officer of the Corporation. -
Whenever under this Act or the rules or the regulations made thereunder the doing of or the omission to do anything or the validity of anything depends upon the approval, sanction, consent, concurrence, declaration, opinion or satisfaction of -(a)the Mayor-in-Council;(b)the Mayor; or(c)the Municipal Commissioner or any other officer of the Corporation,as the case may be, a written document signed, -(i)in cases referred to in clause (a), by the Municipal Secretary, and(ii)in cases referred to in clause (b) or clause (c), by the Municipal Commissioner or such other officer of the Corporation, purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence thereof.E. Notices, etc.
