Section 90(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ 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 members of the Improvements Committee and shall have signatures of the said members] [New sub-sections (4), (5) and (6) were inserted by Bombay 13 of 1933, Section 17(e).] in the manner prescribed in section 70.
