72. Contracts by officers appointed by Government to execute municipal works and payment for such works.
- Notwithstanding anything contained in Section 82, any person appointed by the State Government to carry any work into execution on behalf of a Municipality may, subject to such control as the State Government may prescribe, make such contracts as are necessary for the purpose of carrying such work into execution to the extent of the sum provided for such work; and the Municipality shall pay to the person so appointed such sums as may be required for the said purpose, to the extent aforesaid.
