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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Haryana - Subsection

Section 84(2) in Haryana Municipal Corporation Act, 1994

(2)Every increase in a budget grant and every additional budget grant made in any year under sub-section (1) shall be made with the prior approval of the Government and after such approval shall be deemed to be included in the budget estimate finally adopted for that year.