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State of Odisha - Section

Section 117A in Orissa Municipal Act, 1950

117A. [ Restriction against incurring expenditure not provided for in the Budget. [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]

- Even provision has been made in that behalf in the Municipal Budget as approved by the State Government no expenditure shall be incurred by the Municipality without prior approval of the Director.]