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[Cites 0, Cited by 1] [Section 182(2)] [Section 182] [Entire Act]

State of Karnataka - Subsection

Section 182(2)(c) in Karnataka Municipal Corporations Act, 1976

(c)any contract involving any expenditure exceeding such limits as may be specified in the rules shall be made by the Commissioner unless the requirement regarding the procedure to be followed has been followed, and unless the authority which is competent to accord sanction has accorded such sanction and where the sanction to be accorded is by the Government unless such sanction has been accorded by the Government.