Section 460L in The Mumbai Municipal Corporation Act, 1888
460L. Mode of executing contracts.
(1)Every contract entered into by the General Manager on behalf of the corporation for the purposes of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] shall be entered into in such manner and form as would bind the General Manager if such contract were on his own behalf, and may in the like manner and form be varied or discharged :Provided that every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [ten lakh rupees] [These words were substituted for the words 'one lakh rupees' by Maharashtra 10 of 1998, Section 206(a).] or for the disposal of property of the corporation exceeding [twenty-five thousand rupees] [These words were substituted for the words 'five thousand rupees' by Maharashtra 10 of 1998, Section 206(b).] in value shall be in writing and shall be signed by the General Manager and countersigned by [two members of the Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 170, (w.e.f. 23-4-1999).]. [or by two officers of the Brihan Mumbai Electric Supply and Transport Undertaking to whom the powers have been delegated by the General Manager.] [These words were added by Maharashtra 17 of 2012, Section 6.](2)No contract which is not executed in accordance with the provisions of sub-section (1) shall be binding upon the corporation.
