Section 202(c) in The Delhi Municipal Corporation Act, 1957
(c)[ no contract which will involve an expenditure exceeding ten lakh rupees or such higher amount as the [Central Government] [Substituted by Act 67 of 1993, section 91, for sub-sections (c) and (d) (w.e.f. 1-10-1993).] may from time to time, fix, shall be made by the Commissioner unless the same is previously approved by the Standing Committee; and
