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

State of Maharashtra - Subsection

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

(d)Every contract made by the Chief Officer involving an expenditure exceeding [75 per cent. of the limits prescribed under clause (c)] [These figures, words, brackets and letter substituted for the figures words, brackets and letters '75 per cent. of the limits in clause (c) but not exceeding those limits' by Maharashtra 15 of 2012, Section 17(a)(2), (w.e.f. 4-8-2012).] shall be reported by him within fifteen days after the same has been made [the Standing Committee] [Substituted 'to the Council' by Maharashtra Act No. 25 of 2018, dated 31.3.2018.].