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State of Tamilnadu - Section

Section 104 in The Coimbatore City Municipal Corporation Act, 1981

104. Saving of certain irregularities.

- When work is given on contract at unit rates and the number of units is not precisely determinable, the contract shall not be deemed to contravene the provisions of section 101, section 102, or section 103 merely by reason of the fact that the pecuniary limits therein laid down are eventually exceeded.