Section 52C(3) in Nagpur Improvement Trust Act, 1936
(3)In every case in which the acceptance of a tender involves an expenditure exceeding the limits prescribed [under the proviso to sub-section (1) of section 52-B] the Trust shall submit to the [State] [Substituted for 'Provincial' by A. O. 1950.] Government with the specifications, conditions and estimates, all the tenders received specifying the particular tender, if any, the acceptance of which it proposes to sanction.
