Section 73(1) in The M.P. Municipal Corporation Act, 1956
(1)Contracts by or on behalf of the Corporation shall be expressed to be made by the Commissioner in accordance with the following provisions :-(a)even' such contract shall be made on behalf of the Corporation by the Commissioner;(b)no such contract for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has been duly obtained;(c)the Mayor-in-Council, the Mayor and the Commissioner may sanction any estimate or contract (including technical and administrative) involving such amount, as may be prescribed :Provided that whenever the amount of sanction exceeds, ten times of the amount which is prescribed for sanction by each of the aforesaid authorities it shall be reported by each such authority to the next superior authority i.e. by Commissioner to the Mayor, by the Mayor to the Mayor-in-Council and by Mayor-in-Council to the Corporation;(d)all other estimates or contracts shall be sanctioned by the Corporation.
