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 76] [Entire Act]

State of Gujarat - Subsection

Section 76(3) in The Gujarat Municipalities Act, 1963

(3)Save as provided in sub-section (2), no sum shall be expended by or on behalf of the municipality unless such sum is included in the budget estimate which has been sanctioned and in force at the time of incurring the expenditure.