Section 126(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The Commissioner shall not be bound to accept any tender which may be made in pursuance of such notice, but may accept, subject to the provision of clause (c) of section 124, any of the tenders so made which appears to him, upon a view of all the circumstances, to be the most advantageous:Provided that the Standing Committee may for reasons which shall be recorded in their proceedings, authorise the Commissioner, to enter into a contract without inviting tenders as herein provided or without accepting any tender which he may receive after having invited them.
