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State of Tamilnadu - Section

Section 102 in The Madurai City Municipal Corporation Act, 1971

102. Saving of certain irregularities.

- When work is given on-contract at unit rates and the number of units is not precisely determinable, the contract shall not be deemed to contravene the provisions of section 99, section 100, or section 101 merely by reason of the fact that the pecuniary limits therein laid down are eventually exceeded.