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State of Rajasthan - Section

Section 89 in Rajasthan Municipalities Act, 2009

89. Power to alter budget grant.

- A Municipality may, from time to time, during the financial year
(a)increase the amount of any budget grant under any head,
(b)make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year,
(c)transfer the amount of any budget grant or portion thereof under one head to the amount of budget grant under any other head, or
(d)reduce the amount of the budget grant under any head:
Provided that nothing shall be done under clause (a) or clause (b) or clause (c) or clause (d) without the recommendation of the Finance Committee.