Section 25(1) in The Calcutta Improvement Act, 1911
(1)Every such contract shall be made on behalf of the Board by the Chairman:[Provided that a contract involving an expenditure exceeding] [Words and section 24A inserted & provisos substituted by W.B. Act 32 of 1955.] [fifty thousand rupees] [Words substituted by W.B. Act 42 of 1983.] shall not be made by the Chairman without the previous sanction of the Board:[Provided further that a contract involving an expenditure exceeding] [Words and section 24A inserted & provisos substituted by W.B. Act 32 of 1955.] [twenty-five lakhs of rupees] [Words substituted by W.B. Act 42 of 1983.] shall not be made without the previous sanction of the State Government;
