Section 202(b) in The Delhi Municipal Corporation Act, 1957
(b)no such contract, for any purpose which in accordance with any provision of this Act the Commissioner may not carry out without the approval or sanction of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or some other municipal authority shall be made by him until and unless such approval or sanction has been duly obtained;
