Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Madras Presidency - Section Section 4 in Rules Framed under the Madras Elementary Education Act, 1920 4. Transfer of provisions from expenditure "Ordinary" to expenditure "Capital" or vice versa shall not be made by any local authority without the sanction of Government.
