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[Cites 0, Cited by 0] [Section 279] [Entire Act]

State of Odisha - Subsection

Section 279(2) in The Orissa Municipal Corporation Act, 2003

(2)On receipt of the tender made pursuance of the notice given under Sub-section (1), the Commissioner may, subject to the provisions of Section 278, accept any tender which appears to him upon a view of all the circumstances to be the most advantageous, but he shall not reject all the tenders without the,sanction of the Standing Committee on contracts.