Section 93(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)In the case -(a)of every contract which will involve expenditure not covered by a budget grant;(b)of every contract the performance of which cannot be completed within the official year current at the date of the contract,the sanction of the Council by a resolution passed at an ordinary meeting shall be necessary.
