Section 106 in The Orissa Town Planning and Improvement Trust Act, 1956
106. Supplementary estimates.
(1)The Planning authority may, at any time during the year for which any estimate has been sanctioned, cause a supplementary estimate to be prepared and laid before them at a special meeting.(2)The provisions of Sub-sections (3) and (4) of Section 101 and Sections 102 to 104 shall apply to every supplementary estimate.
