Section 97(1) in The U.P. Municipalities Act, 1916
(1)Every contract made by or on behalf of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] whereof the value or the amount exceeding Rs. 250 shall be in writing :[Provided that unless the contract has been duly executed in writing, no work including collection of materials in connection with the said contract shall be commenced or undertaken] [Inserted by U.P. Act No. 7 of 1949.].
