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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Telangana - Subsection

Section 124(c) in Greater Hyderabad Municipal Corporation Act, 1955

(c)[ It shall be competent for the Commissioner to make a contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, not involving an expenditure exceeding rupees [two crores] [Substituted by Act No.11 of 1991.];]