Section 458 in The Coimbatore City Municipal Corporation Act, 1981
458. Signature on documents.
(1)Every licence, permission, notice, bill, schedule, summons, warrant or other document which is required by this Act or by any rule, by-law or regulation made under it 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 sub-section (1) shall be deemed to apply to a cheque drawn upon the municipal fund or to any deed of contract entered into by the council.
