Section 10(2) in Bangalore Development Authority Act, 1976
(2)The Authority may sanction any estimate, call for tenders or enter into any contract or agreement the value whereof exceeds fifty lakhs of rupees but does not exceed such amount as may be specified by the Government, from time to time and where the value of any estimate, contract or agreement exceeds the amount so specified the same shall not be entered into except with the previous sanction of the Government.
