Section 460K(c) in The Mumbai Municipal Corporation Act, 1888
(c)[ no contract which will involve an expenditure exceeding [fifty lakhs rupees] [Clauses (c) and (d) were substituted by Maharashtra 27 of 1999, Section 169, (w.e.f. 23-4-1999).] shall be made by the General Manager unless the same is previously approved by the Brihan Mumbai Electric Supply and Transport Committee:
