Section 133(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The common seal of the Corporation shall remain in the custody of the Municipal Commissioner and shall not be affixed to any contract or other instrument except in the presence of a Corporator [* * *] [Omitted by U.P. Act 12 of 1977.], who shall attach his signature to the contract or instrument in token that the same was sealed in his presence.
