Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12A] [Entire Act] State of Telangana - Subsection Section 12A(iv) in Telangana Municipal Corporations Act, 1994 (iv)Corporation and the Government: Works contract for a value exceeding rupees two hundred lakhs after approval of the Corporation shall be submitted to the Government for sanction.]
