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[Cites 0, Cited by 0] [Section 352(1)] [Section 352] [Entire Act]

State of Odisha - Subsection

Section 352(1)(b) in Orissa Municipal Rules, 1953

(b)in the case of any emergent work if the estimated cost of the work does not exceed [Rs. 10,000 (ten thousand)] [Substituted vide HUD Department Notification No.44718 dated 10.11.1986.] and the Executive Officer or the Municipal Engineer certify that the delay, labour or cost involved will outweigh the advantage arising from ceiling for tenders.