Section 26(2) in Britannia Engineering Company Limited (Mokameh Unit) and The Arthur Butler and Company (Muzaffarpore) Limited (Acquisition and Transfer of Undertaking) Act, 1978
(2)The Central Government or the Government Company shall not omit to ratify a contract and shall not make any alternation or modification therein except after giving the parties to the contract a reasonable opportunity of being heard and except after recording in writing its reasons for refusal to ratify the contract on for making any alternation or modification therein-
