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State of West Bengal - Section

Section 122 in The Howrah Improvement Act, 1956

122. 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 sub-sections (3) and (4) of section 117, and sections 118 to 120 shall apply to every supplementary estimate.