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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(1) in Chennai City Municipal Corporation Act, 1919

(1)At least seven days before entering into any contract for the execution of any work or the supply of any materials or goods which will involve an expenditure exceeding ten thousand rupees the commissioner shall give notice by advertisement inviting tenders for such contract.