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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(3) in Gauhati Municipal Corporation Act, 1971

(3)"Budget grant" means the total sum entered on the expenditure side of a Budget Estimate under a major head and which has been finally adopted by the Corporation and includes any sum by which such budget grant may be increased or reduced by transfer from or to other heads in accordance with the provisions of this Act, rules, regulations and bye-laws made there under;