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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(5) in The Howrah Improvement Act, 1956

(5)Neither the Board nor the State Government shall be bound to sanction the acceptance of any tender which has been made; but the Board, or the State Government, as the case may be, may sanction the acceptance of any of such tenders which appears to them, upon a view of all the circumstances, to be the most advantageous, or may direct the rejection of all the tenders submitted to them.