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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Kerala - Subsection

Section 214(5) in Kerala Panchayat Raj Act, 1994

(5)If in the course of a year a Panchayat finds it necessary to modify the estimates shown in the budget with regard to its receipts or expenditure on the different services undertaken by it, the Standing Committee shall frame a supplemental or revised budget and forward it to the Panchayat for sanction.