Section 195(4) in Telangana Panchayat Raj Act, 2018
(4)If, in the course of a year, the Zilla Praja Parishad finds it necessary to make any alterations in the budget with regard to its receipts or items of expenditure a revised or supplemental budget may be framed, submitted and sanctioned or approved as far as may be, in the manner provided in sub-sections (1), (2) and (3).Part - V Constitution of State Election Commission, Conduct of Election and Election Officers.Chapter - I State Election Commission and Conduct of Elections.
