Section 100(6)(b) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 100(6)] [Section 100] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 100(6)(b) in Arunachal Pradesh Municipal Act, 2007

(b)to examine and scrutinize the report on the accounts of the Municipality by the Auditor appointed under section 92 and to satisfy itself that the moneys shown in the accounts as having been disbursed were available for, and applicable to, the services or purposes to which they were applied or charged and that the expenditure was incurred in accordance with the authority governing such expenditure,

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State of Arunachal Pradesh - Subsection

Section 100(6)(b) in Arunachal Pradesh Municipal Act, 2007