Section 553(c) in The Calcutta Municipal Corporation Act, 1980
(c)the Municipal Commissioner or any other officer of the Corporation,as the case may be, a written document signed, -(i)in cases referred to in clause (a), by the Municipal Secretary, and(ii)in cases referred to in clause (b) or clause (c), by the Municipal Commissioner or such other officer of the Corporation, purporting to convey or set forth such approval, sanction, consent, concurrence, declaration, opinion or satisfaction, shall be sufficient evidence thereof.
