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[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(2)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)No contract which will involve an expenditure exceeding [such amounts as may be prescribed] [These words were substituted for the letters, figures and words 'Rs. 7500, Rs. 5000 and Rs. 2500' by Maharashtra 15 of 2012, Section 17(a)(1), (w.e.f. 4-8-2012).] shall be made by the Chief Officer of 'A' Class, 'B' Class and 'C' Class Council, respectively, unless otherwise authorised in this behalf by the Council, except with the [approval or sanction of the Standing Committee] [Substituted 'approval or sanction of the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.].