Section 93(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)The Chief Officer shall not be bound to accept any tender which may be made in pursuance of such notice, but may, with the approval of [the Standing Committee] [Substituted 'the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.], accept any of the tenders so made which appears to him, upon a view of all the circumstances, to be the most advantageous or may reject all the tenders submitted to him.
