Section 103(2) in The Coimbatore City Municipal Corporation Act, 1981
(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 provisions of section 101 and the rules made thereunder, accept the tender after the following procedure as may be prescribed.] [Substituted by Tamil Nadu Municipal Corporations Laws (Amendment) Ordinance, 200s.]
