Section 169(4) in Telangana Panchayat Raj Act, 2018
(4)If, in the course of a year, the Mandal Praja Parishad finds it necessary to make any alterations in the budget with regard to its receipts or items of expenditure, a revised or supplemental budget may be framed, submitted and sanctioned or approved as far as may be in the manner provided in sub-sections (1), (2) and (3).
