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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Telangana - Subsection

Section 124(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)the foregoing provisions of this section shall, as far as may be, apply to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.