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[Cites 0, Cited by 36] [Entire Act]

State of Telangana - Section

Section 124A in Greater Hyderabad Municipal Corporation Act, 1955

124A. [ Works costing more than [rupees two crores]. [Section 124-A inserted by Act No.11 of 1991.]

- It shall be competent for the Standing Committee to sanction works contract involving an expenditure [exceeding rupees two crores but not exceeding rupees three crores.]]