Section 126(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Except as is hereinafter otherwise provided, the Commissioner shall, at least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding [rupees five lakhs] [Substituted including marginal heading by Act No.11 of 1991.], give notice by advertisement in the local newspapers, inviting tenders for such contract.
