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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(2)(f) in The Madurai City Municipal Corporation Act, 1971

(f)no contract the estimated cost of which exceeds fifty lakhs of rupees but does not exceeds one crore of rupees shall be made by the commissioner unless it has been sanctioned by the council;