Section 12(2) in The Orissa Zilla Parishad Act, 1991
(2)If in the course of a year, a Parishad finds it necessary to alter the figures shown in the Budget with regard to its receipts or to the distribution of the amounts to be expended on the different services undertaken by it, a supplementary or revised Budget may be prepared, sanctioned submitted and modified in the manner provided in Sub-section (1).
