Section 57A in The Howrah Municipal Corporation Act, 1980
57A. [ Approval of State Government in respect of work etc. estimated to cost more than rupees [one crore] [Section 57A inserted by W.B. Act 11 of 1999.].
- No expenditure for any work or for purchase of any material as may be necessary for the purposes of this Act shall be made without the approval of the Corporation at a meeting, if the estimated cost of such work or purchase exceeds rupees five thousand but does not exceed rupees [one crore] [Substituted 'twenty-five lakhs' by Act No. 33 of 2017, dated 15.9.2017.] :Provided that where the estimated cost of such work or purchase exceeds rupees [one crore] [Substituted 'twenty-five lakhs' by Act No. 33 of 2017, dated 15.9.2017.], approval of the State Government shall be obtained.]
