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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Nagpur Province - Subsection

Section 63(b) in The City of Nagpur Corporation Act, 1948

(b)no such contract, for any purpose which, in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of the Corporation or some other municipal authority, shall be made by him until or unless such approval or sanction has first been duly obtained;