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[Cites 0, Cited by 8] [Entire Act]

State of Karnataka - Section

Section 184 in Karnataka Municipal Corporations Act, 1976

184. Savings of certain irregularities.

- When work is given on contract at unit rates and the number of units is not precisely determinable, the contract shall be not deemed to contravene the provisions of section 182 or section 183 merely by reason of the fact that the pecuniary limits laid down therein are eventually exceeded.