Section 124 in Greater Hyderabad Municipal Corporation Act, 1955
124. Power of the Commissioner to execute contracts on behalf of the Corporation.
- With respect to the making of contracts under or for any purpose of this Act, the following provisions shall have effect, namely:-(a)every such contract shall be made on behalf of the Corporation by the Commissioner;(b)no such contract, for any purpose which in accordance with any provision of this Act, the Commissioner may not carry out without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has first of all been duly given;(c)[ It shall be competent for the Commissioner to make a contract, other than a contract relating to the acquisition of immovable property or any interest therein or any right thereto, not involving an expenditure exceeding rupees [two crores] [Substituted by Act No.11 of 1991.];](d)[ [***] [Omitted by Act No.3 of 1994.](e)the foregoing provisions of this section shall, as far as may be, apply to every contract which the Commissioner shall have occasion to make in the execution of this Act; and the same provisions of this section which apply to an original contract shall be deemed to apply also to any variation or discharge of such contract.
