Section 52C(4) in Nagpur Improvement Trust Act, 1936
(4)Neither the Trust nor the [State] [Substituted for 'Provincial' by A. O. 1950.] Government shall be bound to sanction the acceptance of any tender which has been made; but the Trust, within the pecuniary limits of its powers as laid down [under the proviso to sub-section (1) of section 52-B] [These words, brackets, figures and letter were substituted for the words brackers, figures and letter, 'in clause (a) of the provisos to sub-section (1) of section 52-B and the state government in the clause referred to in clause (b) of the said proviso.' by Mah. 31 of 2011, s. 9 (1).] may sanction the acceptance of any of such tenders which appear to the Trust or the [State] [Substituted for 'Provincial' by A. O. 1950.] Government upon a consideration of all the circumstances to be the most advantageous or may direct the rejection of all the tenders received.]
