Section 64(2) in The Manipur Municipalities Act,1994.
(2)Every contract made by or on behalf of the Nagar Panchayat or the Council, as the ease may be, in respect of any sum exceeding ten thousand rupees shall be sanctioned by the Nagar Panchayat or tile Council, as the case may be, at a meeting and shall be in writing and shall be signed by at least two Councillors one of whom shall be the Chairperson or the Vice Chairperson and in absence of both the Executive Officer. Every such contract shall be sealed with common seal (if the Nagar Panchayat or the Council, -as the case may be.
