(1)The estimates passed by the Board under Section 49, shall, not later than the 10th day of January, be submitted to Government who may call for such further information as may be deemed necessary from the Board of return the estimates to the Board for reconsideration.(2)Government may, after a consideration of the said estimates along with the information and the views as may have been received in pursuance of Sub-section (1), approve the same subject to such alterations or modifications, if any, as they may decide.
