Section 125(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)[ The common seal of the Corporation, which shall remain in the custody of the Commissioner, shall be affixed in the presence of the Commissioner or his nominee to every contract or other instrument required to be under seal, and such contract or instrument shall be signed by the Commissioner in token of the same being sealed in his presence. The signature of the Commissioner shall be distinct from the signatures of any witness to the execution of any such contract or instrument.] [Substituted for sub-section (2) with proviso by Act No.15 of 2013.]
