Section 634 in Greater Hyderabad Municipal Corporation Act, 1955
634. Signature on notices, etc., may be stamped.
(1)Every licence, written permission, notice bill, schedule, summons or other document required by this Act or rule or bye-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 facsimile of the signature of the Commissioner or of such municipal officer, as the case may be, stamped thereupon.(2)Nothing in this section shall be deemed to apply to a cheque drawn upon the municipal fund under section 171.
