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[Cites 0, Cited by 0] [Section 277(2)] [Section 277] [Entire Act]

State of Odisha - Subsection

Section 277(2)(d) in The Orissa Municipal Corporation Act, 2003

(d)no contract involving an expenditure exceeding rupees ten lakhs but not exceeding rupees fifty lakhs shall be made by the Commissioner unless the Corporation has sanctioned it;