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[Cites 0, Cited by 1] [Section 107] [Entire Act]

State of Punjab - Subsection

Section 107(4) in The Punjab Municipal Act, 1999

(4)Every contract shall be made in such manner and in such form, as may be prescribed :Provided that every contract involving a sum exceeding rupees one hundred or affecting immovable property, shall be in writing and shall be sealed with the common seal of the Municipality.