Section 17(3) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
(3)The Board after consultation of the State Government or financing banks or commission may re-appropriate such amounts as may be necessary for one scheme to another and within sub-heads or minor heads subject to the condition that the cost of any scheme as originally sanctioned shall not exceed by more than thirty-three and one-third per cent.
