Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 282] [Entire Act] State of Odisha - Subsection Section 282(2) in The Orissa Municipal Corporation Act, 2003 (2)When the amount of the estimate exceeds rupees fifty lakhs but does not exceed rupees seventy five lakhs, the sanction of the Standing Committee on Contracts shall be required.
