Section 261(1) in Tripura Municipal Act, 1994

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State of Tripura - Subsection

Section 261(1) in Tripura Municipal Act, 1994

(1)A Municipality may, during the year,--

(a)increase or reduce the amount of any budget grant under any head;

(b)make additional provision in the budget to meet any special or unforeseen requirement arising during the same year ;