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State of Assam - Section

Section 115 in Gauhati Municipal Corporation Act, 1971

115. Procedure when money not covered by budget grant is expended.

- Whenever any sum is expended under clauses (c), (d), (e), (f) of proviso to Section 114, the Commissioner shall forthwith communicate the circumstances to the standing Finance Committee which may take or recommend to the Corporation to take such action under the proviso of this Act as shall, in the circumstances, appear possible and expedient for covering the amount of the additional expenditure.