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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Maharashtra - Subsection

Section 72(2) in The Mumbai Municipal Corporation Act, 1888

(2)The Commissioner shall not be bound to accept any tender which may be made in pursuance of such notice, but may accept, subject to the provision of clause (c) of section 69, any of the tenders so made which appears to him, upon a view of all the circumstances, to be the most advantageous.