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State of Odisha - Section

Section 280 in The Orissa Municipal Corporation Act, 2003

280. Saving of certain irregularities.

- When work is given on contract at unit rates and the number of units is not precisely determinable, the contract shall not be deemed to contravene the provisions of Section 277 to 279 (both inclusive) merely by reason of the fact that the pecuniary limits provided therein are eventually higher.