Section 70(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The common seal of the corporation which shall remain in the custody of the Municipal Secretary, shall be affixed in the presence of [any two persons from amongst any two members of the standing committee, Municipal Secretary and any officer, not below the rank of Deputy Municipal Commissioner, as may be authorised by the Commissioner] [Sub-section (2) was substituted for the original sub-section by Bombay 13 of 1933, Section 13.] to every contract or other instrument [(other than contract relating to the acquisition of immovable property or interest therein or a right thereto), require to be under seal] [ These words and brackets were substituted for the words 'other than a contract relating to the acquisition of immovable property or interest therein, or a right thereto' by Bombay 10 of 1935, Section 2(2).] and such contractor instrument shall be signed by [the said two persons] [These words were substituted for the words 'the said two members of the Standing Committee' by Maharashtra 32 of 2011, Section 10(b), (w.e.f. 21-5-2011).] in token that the same was sealed in [their] [This word was substituted for the word 'his' by Maharashtra 27 of 1999, Section 25(b), (w.e.f. 23-4-1999).] presence. [The signatures of [the said two persons] [These words were substituted for the words 'The signature of the Member-in-charge' by Man, 27 of 1999, Section 25(c), (w.e.f. 23-4-1999).]] shall be distinct from the signatures of any witnesses to the execution of any such contract or instrument.][Provided that, in the case of any contract entered into for the purposes of clause (q) of section 61, the seal shall be so affixed in the presence of and contract shall be signed by, two members of the Education Committee [* * *] [ This proviso was inserted by Maharashtra 27 of 1999, Section 25(d), (w.e.f. 23-4-1999).].]
