Section 415(8) in The City of Nagpur Corporation Act, 1948
(8)Contracts. - (a) the manner in which and the persons by whom contracts may be executed;(b)the security to be demanded for the due performance of contracts;(c)the submission of estimates of works before contracts are entertained;(d)the examination and acceptance of tenders;(e)the kind of works which may be executed otherwise than by contract;
