Section 555 in Uttar Pradesh Municipal Corporation Act, 1959
555. Signature on notices, etc., may be stamped.
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or by any rule, regulation or bye-law to bear the signature of the Municipal Commissioner or of any Corporation officer shall be deemed to be properly signed if it bears a facsimile of the signature of the Municipal Commissioner or of such Corporation officer, as the case may be, stamped thereupon.(2)Nothing in this section shall be deemed to apply to cheque drawn upon the Corporation Fund under any of the provisions of this Act, or to any deed of contract.
