Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(2) in The Gujarat Municipalities Act, 1963

(2)The common seal of the municipality shall not be affixed to any contract or other instrument except in the presence of two councillors, who shall attach their signatures to the contract or instrument in token that the same was sealed in their presence. The signature of the said councillors, shall be distinct from the signatures of any witnesses to the execution of any such contract or instrument.