Section 73(3) in Telangana Panchayat Raj Act, 2018
(3)If during the course of a financial year, a Gram Panchayat finds it necessary to alter the 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 supplementary or revised budget may be sanctioned as provided in sub-sections (1) and (2) above.
