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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(6) in The Chhattisgarh Municipal Corporation Act, 1956

(6)"budget grant" means the total sum entered on the expenditure side of a budget estimate under a major head as prescribed by bye-laws and adopted by the Corporation and includes any sum by which such budget grant may be increased or reduced by a transfer from or to other heads in accordance with the provisions of this Act and bye-laws;