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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of West Bengal - Subsection

Section 69(3) in West Bengal Municipal Act, 1993

(3)Whenever any sum is paid for the purposes not covered by the budget grant, the matter shall forthwith be communicated to the Chairman-in-Council who shall take such action under the provisions of this Act as may appear to it to be feasible and expedient for covering the amount of such payments.