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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(2) in Gauhati Municipal Corporation Act, 1971

(2)On receipt of the tenders made in pursuance of the notice given under sub-section (1) the Commissioner may, subject to the provisions of sections 95, 96 and 97 accept any tender which appears to him to be most advantageous.