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[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Kerala - Subsection

Section 293(5) in Kerala Municipality Act, 1994

(5)The Standing Committee shall, if it is found necessary during the course of a year that the estimates relating to its receipts or the expenditure in respect of the various services undertaken by it as shown in the Budget require modifications, prepare a supplementary or revised Budget and lay it before the Council for approval.