Section 27(3) in The Calcutta Improvement Act, 1911
(3)In every case in which the acceptance of a tender would involve an expenditure exceeding [twenty-five lakhs of rupees] [Words substituted by W.B. Act 42 of 1983.],the Board shall submit to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] the specifications, conditions and estimates, and all the tenders received, specifying the particular tender (if any) the acceptance of which they propose to sanction.
