Section 471 in The Maharashtra Municipal Corporations Act, 1949
471. Consent, etc., of Corporation, etc., may be proved by written documents. - (1) Whenever under this Act or any rule, bye-laws, regulation or standing order, the doing or the omitting to do anything or the validity of anything depends upon the consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction of -
(a)the Corporation, the Standing Committee, the Transport Committee or any other Committee;(b)the Commissioner or the Transport Manager or any municipal officer, a written document signed as provided in sub-section (2) purporting to convey or set-forth, such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction shall be sufficient evidence of such consent, sanction, approval, concurrence, confirmation, declaration, opinion or satisfaction.(2)The written document referred to in sub-section (1) shall be signed-(a)when the authority concerned is the Corporation or the Standing Committee or any Committee other than the Transport Committee, by the Municipal Secretary on behalf of such authority;(b)when the authority concerned is the Transport Committee, by the Chairman of that Committee;(c)when the authority concerned is the Commissioner, the Transport Manager or any municipal officer, the Commissioner, the Transport Manager or such municipal officer, as the case may be.Service of Notices, etc.
