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State of Telangana - Section

Section 189 in Greater Hyderabad Municipal Corporation Act, 1955

189. Corporation may increase amount of budget grants and make additional grants.

(1)On the recommendation of the Standing Committee, the Corporation may from time to time during a financial year increase the amount of any budget grant, or making an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year, but not so that the estimated cash balance at the close of the year shall be reduced below the prescribed sum under clause (e) of sub-section (2) of section 184.
(2)Such increased or additional budget grants shall be deemed to be included in the budget estimates adopted by the Corporation for the year in which they are made.