Section 93(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)The common seal of [the Standing Committee] [Substituted 'the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] shall not be affixed to any contract or other instrument except in the presence of [two members of the Standing Committee] [Substituted 'two members of the Standing Committee' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.] who shall attach their signatures to the contract or instrument in token that the same was sealed in their presence. The signatures of the said members shall be distinct from the signatures of any witnesses to the execution of any such contract of instrument.
