Section 132(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)All contracts referred to in Section 131 including contracts relating to the acquisition and disposal of immovable property or any interest therein made in connection with the affairs of the Corporation under this Act, shall be expressed to be made, for and on behalf of the Corporation, and all such contracts and all assurances of property made in exercise of that power shall be executed, for and on behalf of the Corporation, by the Municipal Commissioner or by such other officer of the Corporation as may be authorized in writing by the Municipal Commissioner either generally or for any particular case or class of cases.
