Section 63(d) in The City of Nagpur Corporation Act, 1948
(d)every contract made by the Commissioner involving expenditure exceeding [fifty thousand rupees] [These words were substituted for the words 'One thousand rupees' by Maharashtra 12 of 1993, Section 20(b)(i).] but not exceeding [three lakh rupees] [These words were substituted for the words 'Five thousand rupees', by Maharashtra 12 of 1993, Section 20(b)(ii).] or such higher amount as may be fixed under clause (c) shall be reported by him, within fifteen days after the same has been made, to the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 35(b).];
