Section 6(6) in Punjab Municipal (Executive Officer) Act, 1931
(6)No contract executed otherwise than as provided in this section shall be binding on the committee :Provided that, 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 this section merely by reason of the fact that the pecuniary limits prescribed in 'sub-section (2) or sub-section (4) are eventually. exceeded.
