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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Telangana - Subsection

Section 124(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)no such contract, for any purpose which in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has first of all been duly given;