(4)[The Secretary shall for the discharge of his functions vested in him by or [under this Act or in any other law] [Added by Act 8 of 1995, w.e.f. 5-8-1995.], have the power after informing the Chairperson to incur expenditure not exceeding Rs. 25,000 out of the Municipal fund.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]
