Section 93(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Every contract entered into by a Chief Officer on behalf of a Council shall be entered into in such manner and form as would bind such Chief Officer if such contract were on his own behalf, and may in the like manner and form be varied or discharged:Provided that -(a)where any such contract, if entered into by a Chief Officer, would require to be under seal, the same shall be sealed with the common seal of the Council;(b)every contract for the execution of any work for supply of any materials or goods which will involve an expenditure exceeding [such amounts as may be prescribed] [These words were substituted for the words 'two thousand rupees' by Maharashtra 15 of 2012, Section 17(b), (w.e.f. 4-8-2012).] shall be in writing and shall be sealed with the common seal of the Council and shall specify the work to be done or the materials or goods, to be supplied, as the case may be, the price to be paid for such work, materials or goods and in the case of a contract for work, the time or times, within which the same or specified portions thereof shall be completed.
