Section 36 in Karnataka Urban Water Supply and Drainage Board Act, 1973
36. Supplementary estimate.
(1)The Board may at any time, during the year for which any estimate has been sanctioned, cause a supplementary estimate to be prepared and laid before it at a special meeting.(2)The provisions of sub-sections (3), (4) and (6) of section 34 and section 35 shall apply to every supplementary estimate.
