Section 72(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Provided that the Standing Committee or in the case of a contract to be entered for the purposes of clause (q) of section 61, the Education Committee may authorize the Commissioner, for reasons which shall be recorded in their proceedings, to enter into a contract without inviting tenders as herein provided or without accepting any tender which he may receive after having invited them.] [Sub-section (3) was substituted by Maharashtra 27 of 1999, Section 26, (w.e.f. 23-4-1999).]
