Section 93(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)Except as is otherwise provided in sub-section (2), a Chief Officer, shall before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [such amounts as may be prescribed,] [These words were substituted for the words 'ten thousand rupees' by Maharashtra 15 of 2012, Section 17(c), (w.e.f. 4-8-2012).] give notice by advertisement in a local newspaper, inviting tenders for such contract:Provided that, at least clear seven days shall be allowed to elapse between the date of the publication of the advertisement in the newspaper inviting tenders and the last date fixed for the receipt of tenders by the Chief Officer.
