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[Cites 0, Cited by 2] [Section 73] [Entire Act]

Bombay Presidency - Subsection

Section 73(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)no contract which will involve an expenditure exceeding five thousand rupees or such higher amount as the Corporation may, with the approval of the [State] Government, from time to time prescribe, shall be made by the Commissioner unless the same is previously approved by the Standing Committee: