Section 199(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)If, in the course of a year, the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] finds it necessary to make any alterations in the budget with regard 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).
