Section 71 in The Mumbai Municipal Corporation Act, 1888
71. Contract not binding on the Corporation unless executed as prescribed in section 70.
- No contract [of the nature specified in sub-section (2) of the last preceding Section] [These words were inserted by Bombay 13 of 1933, Section 14(i).] not executed as in the [said] [The word 'said' was substituted for the words 'last preceding' by Bombay 13 of 1933, Section 14(ii)] section provided shall be binding on the corporation.
