Section 69(c) in The Mumbai Municipal Corporation Act, 1888
(c)[ no contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, which involves an expenditure exceeding rupees [fifty lakhs but not exceeding rupees seventy-five lakhs] [ Clause (c) was substituted by Maharashtra 11 of 2002, SEction 5 (w.e.f. 8-1-2002).], shall be made by the Commissioner; unless the same is previously approved by the Mayor. For contracts involving an expenditure in [excess of seventy-five lakhs rupees] [ These words were substituted for the words 'excess of fifteen lakhs rupees' by Maharashtra 32 of 2011, Section 9(b) (w.e.f 21-5-2011).], approval of the Standing Committee shall be necessary:]
