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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Bengal Presidency - Subsection

Section 27(3) in Calcutta Improvement Act, 1911

(3)In every case in which the acceptance of a tender would involve an expenditure exceeding [twenty-five lakhs of rupees],the Board shall submit to the [State Government] the specifications, conditions and estimates, and all the tenders received, specifying the particular tender (if any) the acceptance of which they propose to sanction.