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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tamilnadu - Subsection

Section 37(9) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(9)The Board may, at any time during the year for which any budget has been [approved] [Substituted for 'sanctioned' by Act No. 48 of 2012, dated 16.11.2012.], cause a revised budget to be prepared and laid before it.