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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(d) in Chennai City Municipal Corporation Act, 1919

(d)the commissioner shall not delegate his power under section 80 to make on behalf of the corporation any contract involving an expenditure exceeding [five thousand rupees] [Substituted for the words 'two thousand rupees' by section 11 (iv) by Tamil Nadu Act 56 of 1962.].