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[Cites 0, Cited by 0] [Section 182(4)] [Section 182] [Entire Act]

State of Karnataka - Subsection

Section 182(4)(b) in Karnataka Municipal Corporations Act, 1976

(b)every contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding one thousand rupees shall be in writing and shall be sealed with the common seal of the corporation and shall specify,-
(i)the work to be done or the materials or goods to be supplied, as the case may be;
(ii)the price to be paid for such work, materials or goods, and
(iii)in the case of a contract for work, time within which the work or specified portions thereof shall be completed.