Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 277(2)] [Section 277] [Entire Act] State of Odisha - Subsection Section 277(2)(e) in The Orissa Municipal Corporation Act, 2003 (e)no contract involving an expenditure exceeding rupees fifty lakhs shall be made by the Commissioner unless it has been sanctioned by the Government; and