539. Proof of consent etc. of Municipality, Standing Committee, Mayor, President, etc.
- 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 Municipality; or(b)the Standing Committee; or(c)the Mayor; or(d)the President; or(e)the Chief Officer of the Municipality or any other officer of the Municipality,as the case may be, a written document signed, -(i)in cases referred to in clause (a), or clause (b), by the Municipal Secretary where there is a Municipal Secretary, and where there is no Municipal Secretary, by the Chief Officer,(ii)in cases referred to in clause (c) or clause (d), by the Chief Officer, and(iii)in cases referred to in clause (e), by the Chief Officer or such other officer of the Municipality,purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion, satisfaction, as the case may be, shall be sufficient evidence thereof.Notices, etc.
