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State of West Bengal - Section

Section 113 in The Calcutta Improvement Act, 1911

113. Supplementary estimates. -

(1)The Board may, at any time during the year for which any estimate has been sanctioned, cause a supplementary estimate to be prepared and laid before them at a special meeting.
(2)The provisions of section 108, sub-sections (3) and (4) and sections 109 and 111 shall apply to every supplementary estimate.