Section 7(1) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(1)Every contract entered into by the Commissioner in case of a Municipal Corporation and the Chief Municipal Officer in case of a Municipal Council or Nagar Panchayat, as the case may be, on behalf of the Corporation or the Council, as the case may be, shall be entered in such form as would bind the Commissioner or the Chief Municipal Officer, as the case may be, if such contract was on their own behalf.
