Section 5(5)(i) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

(i)There should be budget provisions in the sanctioned budget and the amount available in the relevant budget head for the work concerned.

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