Section 460K(d) in The Mumbai Municipal Corporation Act, 1888
(d)every contract made by the General Manager involving an expenditure exceeding [five lakhs rupees] [These words were substituted for the words 'one laid, rupees' by Maharashtra 17 of 2012, Section 5(2) (w.e.f. 4-8- 2012).] shall be reported by him within fifteen days after the same has been made to the Brihan Mumbai Electric Supply and Transport Committee];
