Section 63(c) in The City of Nagpur Corporation Act, 1948
(c)[ no contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, which will involve an expenditure exceeding rupees ten lakhs but [not exceeding rupees fifteen lakhs shall be made by the Commissioner, unless the same is approved by the Mayor. However, the total amount of the contracts approved by the Mayor shall not exceed rupees one crore during a year.] For any contract, which involves an expenditure [in excess of rupees fifteen lakhs] [These words were substituted for the words 'in excess of rupees twenty lakhs', by Maharashtra 11 of 2002, Section 40(b).] the previous approval of the Standing Committee shall be necessary :
