Section 133(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Every contract entered into by the Municipal Commissioner on behalf of the Corporation 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-(a)the common seal of the Corporation shall be affixed to every contract which, if made between private persons, would require to be under seal, and(b)every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding two thousand and five hundred rupees shall be in writing, shall be sealed with the seal of the Corporation and shall specify(i)the work to be done or the materials or goods to be supplied as the case may be;(ii)the price to be paid for such work, materials, or goods; and(iii)the time or times within which the contract or specified portion thereof shall be carried out.
