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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Punjab - Subsection

Section 87(2) in The Punjab Municipal Corporation Act, 1976

(2)Every increase in a budget-grant and every additional budget-grant made in any year under sub-section (1) shall be made with the prior approval of the Government and after such approval shall be deemed to be included in the budget estimate finally adopted for that year.