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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Chattisgarh - Subsection

Section 72(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)such expenditure, so far as it is to be incurred in the financial year in which such power may be exercised or duty performed, shall have been provided for under a current budget grant; and