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State of Kerala - Section

Section 217 in Kerala Municipality Act, 1994

217. Power of the different authorities to sanction estimates.

- [(1) Subject to the availability of resources and the provision in the budget estimate, the Authority competent to accord administrative sanction to the estimates of any works or schemes and the limit up to which such sanction may be accorded shall be as shown below, namely:-
(a) Town Panchayat  
(i) Standing Committee Upto twenty-fivethousand rupees Exceeding twenty-five thousand rupees(ii) Council
  (b) Municipal Council
(i) Standing Committee Upto fifty thousand rupees Exceeding fiftythousand rupees
(ii) Council  
  (c) Municipal Corporation
  Upto one lakh rupees
(ii) Council Exceeding one lakh rupees.]
(2)Subject to availability of resources, the powers vested in the authorities to sanction estimates shall, in cases in which consultation with the District Planning Committee concerned is necessary, be subject to such rates as may be made by the Government relating to technical scrutiny and sanction of the estimates by competent technical officers .