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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Telangana - Subsection

Section 172(3) in Greater Hyderabad Municipal Corporation Act, 1955

(3)In sub-section (1) 'budget grant' means a budget grant within the meaning of that term as defined in section 188 and includes any sum by which such budget grant may at any time be increased by a transfer under sub-section (1) of section 191.