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Bengal Presidency - Section

Section 49 in Calcutta Port Act, 1890

49. Powers of Commissioners in meeting to sanction works add make contracts for their execution.-

The Commissioners in meeting may sanction works and enter into contracts for their execution:Provided that no new work, the estimated cost of which exceeds 5[ten thousand] rupees, shall be commenced until a plan and estimate have been approved by the Commissioners in meeting.