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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1)(b) in The Howrah Improvement Act, 1956

(b)a contract involving an expenditure exceeding twenty-five lakhs of rupees shall not be made by the Chairman without the previous sanction of the Board and of the State Government.' by Act No. 23 of 2008, dated 18.9.2008.]]