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Cantonments Act, I924 113.Sanction:- (1) Every contract- (a) for which budget provision does not exist, or (b) which involves a value or amount exceeding {Subs.by Act 2 of 1954, s.14, for " one hundred rupees".} [two hundred rupees], shall require the sanction of the {Subs.by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board]. (2) Every contract other than a contract such as is referred to in sub-section (1) shall be sanctioned by the {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board] or by the Executive Officer on behalf of the {Subs, by Act 24 of 1936, s.69, for " Cantonment Authority ".} [Board].    |
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