Section 6(4) in Punjab Municipal (Executive Officer) Act, 1931
(4)Every contract made by the Executive Officer on behalf of the committee shall be entered into in such manner and form as would bind him if it were. made on his own behalf and may in like manner and form be varied or discharged :Provided that every contract involving a sum exceeding one hundred rupees or affecting immovable property shall be in writing and shall be sealed with the common seal of the committee.
