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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Kerala - Subsection

Section 28(3) in Kerala Water Supply and Sewerage Act, 1986

(3)Save where in the opinion of the Authority, circumstances of extreme urgency have arisen, no sum exceeding one lakh of rupee on account of recurring expenditure or exceeding five lakhs of rupee on account of nonrecurring expenditure shall be expended by the Authority in any year of account unless such sum has been included in a financial estimate submitted under subsection (1) to the Government.