Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 293] [Entire Act] State of Kerala - Subsection Section 293(6) in Kerala Municipality Act, 1994 (6)While incurring expenditure, no amount other than those included in the current budget estimates shall be expended except under unavoidable emergent circumstances
