Section 44 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
44. Re-appropriation of budget provisions.
- The committee may subject to by-laws, if any, sanction re-appropriations within the budget approved under section 43. A copy of statement of such Re-appropriation shall be submitted to the Metropolitan Commissioner and the State Government:Provided that, no such re-appropriation shall be done from the amounts earmarked for the repayment of any loan or the payment of the interest on any loan and towards contribution to any fund or funds constituted under section 40.
