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[Cites 0, Cited by 2] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(2) in Chennai City Municipal Corporation Act, 1919

(2)The Commissioner on receipt of the tenders in respect of any contract made in pursuance of the notice given under sub-section (1) may, subject to the provision of section 80 and the rules made thereunder, accept the tender after following the procedure as may be prescribed.]