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State of Andhra Pradesh - Section

Section 10 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

10. Restriction on unbudgeted expenditure.

(1)Expect where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding five lakhs of rupees on account of recurring expenditure or exceeding ten lakhs of rupees on account of non- recurring expenditure shall be expended by the Board in any year of account unless such sum has been included in a statement submitted under sub-section (1) or sub-section (3) of section 9.
(2)Where any such sum is expended under circumstances of extreme urgency, a report thereon indicating the source from which it is proposed to meet the expenditure shall be made as soon as practicable to the government.