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[Cites 0, Cited by 0] [Section 109A] [Entire Act]

State of Odisha - Subsection

Section 109A(3) in Orissa Municipal Act, 1950

(3)The State Government may, if they find the Budget estimate defective, erroneous or improper in respect of any of the particulars specified in Section 108, make such alteration in the Budget as they consider necessary and the Budget thus altered shall be the Budget of the Municipality.]