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State of Assam - Section

Section 95 in Gauhati Municipal Corporation Act, 1971

95. Power of Commissioner to sanction estimates not exceeding rupees five thousands and fifty thousands.

(1)The Commissioner may sanction any estimate for a particular work the amount of which does not exceed five thousand rupees.
(2)If the amount of estimate exceeds five thousand rupees but does not exceed fifty thousand rupees the Commissioner may sanction the estimate with the approval of the Standing Finance Committee.