Section 96(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(1)(b) in The U.P. Municipalities Act, 1916

(b)[ involving a value or amount, exceeding] [Substituted by U.P. Act No. 12 of 1994.] [Fifty thousand rupees] [Substituted by section 5(a) of U.P. Act No. 22 of 2001, for 'ten thousand rupees' (w.e.f. 6.10.2001).] in the case of contract by the Municipal Council and [Fifteen thousand rupees] [Substituted by section 5(b) of U.P. Act No. 22 of 2001, for 'three thousand rupees' (w.e.f. 6.10.2001).] in the case of a contract by the Nagar Panchayat :

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State of Uttar Pradesh - Subsection

Section 96(1)(b) in The U.P. Municipalities Act, 1916