Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 457] [Entire Act]

State of Gujarat - Subsection

Section 457(4) in The Gujarat Provincial Municipal Corporations Act, 1949

(4)Contracts-
(a)The manner in which contracts may be executed;
(b)the security to be demanded for the due performance of contracts;
(c)the calling, examination and acceptance of tenders;
(d)the procedure to be followed in disposing of the property of the Corporation.