Section 183(2) in Karnataka Municipal Corporations Act, 1976
(2)[ On receipt of the tenders made in pursuance of the notice given under sub-section (1), the Commissioner may, accept or reject any tender in accordance with the provisions of the Karnataka Transparency in public procurements Act, 1999 (Karnataka Act 29 of 2000)] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.]
