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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(6) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 2007

(6)Executive Engineers should inspect atleast twenty per cent of the works which are to be submitted for technical sanction to the Superintending Engineer to check the adequacy and correctness of the provisions made in the estimate.