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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(2)(h) in The Madurai City Municipal Corporation Act, 1971

(h)every contract the estimated cost of which exceeds ten thousand rupees made by the commissioner shall be reported to the concerned standing committee within fifteen days from the date on which it has been made.