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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Uttar Pradesh - Subsection

Section 103(2) in The U.P. Municipalities Act, 1916

(2)Where any expenditure under any head providing for the refund of taxes is incurred in excess of the amount passed under that head, provisions shall be made without delay for such expenditure by the variation or the alteration of the budget.Committees and joint committees