Section 142A in The M.P. Municipal Accounts Rules, 1971
142A. Discharge (if tenders and advertisement for fresh tenders.
- If it is found that none of the tenders submitted is satisfactory or if for any reason it is believed that the conditions of submitting tenders have not been properly understood, so that fair tenders have not been received, all such tenders shall be discharged and fresh tenders shall be advertised for.
