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State of Tamilnadu - Section

Section 83 in Chennai City Municipal Corporation Act, 1919

83. Saving of certain irregularities.

- 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 section 80, section 81 or section 82 merely by reason of the fact that the pecuniary limits therein laid down are eventually exceeded.