Section 77(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)If in the course of a year a Gram Panchayat finds it necessary to alter figures shown in the budget with regard to its receipts or to the distribution of the amounts to be expended on the different services undertaken by it, a supplemental or revised budget may be framed, sanctioned, submitted and modified in the manner provided in sub-Sections (1) and (2).
