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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Meghalaya - Subsection

Section 64(2) in Meghalaya Municipal Act, 1973

(2)Every contract made by or on behalf of a Municipal Board in respect of any sum exceeding five hundred rupees or which shall involve a value exceeding five hundred rupees shall be sanctioned by the Board at a meeting, and shall be in writing, and signed by the Chairman or Vice-Chairman, and shall be sealed with the common seal of the Board.Unless so executed, such contract shall not be binding on the Board.