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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Maharashtra - Subsection

Section 73(d) in The Maharashtra Municipal Corporations Act, 1949

(d)every contract made by the Commissioner involving an expenditure exceeding [five lakhs rupees] and not exceeding [five lakhs rupees] or such higher amount as may for the time being prescribed under clause (c) shall be reported by him, within fifteen days after the same has been made, to the Standing Committee;