Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 182] [Entire Act] State of Telangana - Subsection Section 182(b) in Greater Hyderabad Municipal Corporation Act, 1955 (b)an estimate of all balances, if any, which will be available for re appropriation or expenditure at the commencement of the next ensuing financial year;
