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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Kerala - Subsection

Section 219(1)(a) in Kerala Municipality Act, 1994

(a)the common seal of the Municipality shall be affixed to every contract; and in the case of contracts for the execution of any work or the supply of any materials or services the cost of which exceeds one thousand rupees, and in the case of all other contracts whatever be their value, the contract shall be in writing and shall be sealed with the common seal of the Municipality and shall specify-
(i)in the case of contracts for execution of works, supplies or service, the quantity of the work or the materials or services to be supplied, the cost to be paid for them and the time within which the work, supply or service should be completed; and
(ii)in the case of all other contracts, the relevant particulars,