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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1)(b) in Karnataka Housing Board Act, 1962

(b)
(i)no contract involving an expenditure of rupees [[rupees fifty lakhs] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]] and more shall, subject to clause (a), be made without the previous sanction of the Board,
(ii)no estimate or tender involving an expenditure of rupees [[rupees fifty lakhs] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]] and more shall, subject to clause (a), be sanctioned or accepted without the previous sanction of the Board.