Section 10(1) in Bangalore Development Authority Act, 1976
(1)The Commissioner may, on behalf of the Authority, sanction any estimate, call for tenders or enter into any contract or agreement the value or amount whereof shall not exceed fifty lakhs of rupees, in such manner and form as, according to the law for the time being in force, would bind him if such contract or agreement were on his own behalf and every such contract or agreement shall be reported to the Authority at its next meeting.
