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[Cites 0, Cited by 0] [Section 52B] [Entire Act]

State of Maharashtra - Subsection

Section 52B(1) in Nagpur Improvement Trust Act, 1936

(1)Every contract shall be made on behalf of the Trust by the Chairman :[Provided that, a contract involving an expenditure exceeding fifty lakh rupees shall not be made by the Chairman without the previous sanction of the Trust.]