Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 293] [Entire Act]

State of Kerala - Subsection

Section 293(7) in Kerala Municipality Act, 1994

(7)[ No expenditure, out of the amount granted by the Government for the implementation of any Scheme, project or plan entrusted and delegated to the Municipality under this Act shall be incurred for any other purpose including the implementation of any other scheme, project or plan.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]