Section 146(5) in Greater Hyderabad Municipal Corporation Act, 1955
(5)Every contract or other instrument relating to the acquisition of immovable property or any interest therein or any right thereto shall be executed by the Commissioner, shall have the common seal of the Corporation affixed thereto in the presence of [two officers nominated by the Commissioner] [Substituted by Act No.3 of 1994.] and shall also have the signature of the said [two officers] [Substituted by Act No.15 of 2013.].
