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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of West Bengal - Subsection

Section 82(5) in West Bengal Municipal Act, 1993

(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, on the prayer of a Municipality, direct that the budget estimate, or the revised budget estimate. of a Municipality may be presented or adopted at a later date for reasons to be recorded in writing.