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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Odisha - Subsection

Section 120(b) in Grama Panchayats Rules, 1968

(b)The Supplementary or revised estimate shall be prepared in Form No. 26 and the heads and figures relating to item which requires alteration shall only be mentioned in the form. The reasons for altering the figures in the original budget estimates shall be adequately explained.