Section 88 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
88. Stamping signature on notices or bills.
- Every notice or bill, which is required by this Act or by any rule or regulation or bye-law made thereunder to bear the signature of the Chairman or any other member or Housing Commissioner or any officer or servant of the Board, shall be deemed to be properly signed if it bears a facsimile of the signature of the Chairman or of such other member or of Housing Commissioner or such officer or servant, as the case may be, stamped thereupon.
