Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 86 in Tamil Nadu Maritime Board Act, 1995

86. Re-appropriation of amounts in estimate.

- Subject to any directions which the Government may give in this behalf, any sum of money or part thereof of which the expenditure has been authorised in an estimate for the time being in force sanctioned by the Government and which has not been so spent, may, at any time, be re-appropriated by the Board to meet any excess in any other expenditure authorised in the said estimate.