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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(2) in The Gujarat Municipalities Act, 1963

(2)The Chief Officer shall not be bound to accept any tender which may be made in pursuance of such notice, but may, with the approval of the executive committee, accept any of the tenders so made which appears to him, upon a view of all the circumstances to be the most advantageous or may for reasons recorded reject all the tenders submitted to him.