Section 81(2) in Chennai City Municipal Corporation Act, 1919
(2)[ The common seal of the corporation shall remain in the custody of the commissioner and shall not be affixed to any contract or to other instrument except in the presence of the commissioner and the commissioner shall sign the contract or instrument in token that the same was sealed in his presence.] [Substituted by section 47 of the Madras City Municipal (Amendment) Act, 1961 (Tamil Nadu Act 56 of 1961).]
