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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(4)(c) in The Gujarat Municipalities Act, 1963

(c)no contract which will involve on expenditure exceeding one thousand rupees shall be made by the Chief Officer unless otherwise authorised in this behalf by the municipality except with the approval or sanction of the committee concerned;