Section 143(1)(ii) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 143(1)] [Section 143] [Entire Act]

State of Odisha - Subsection

Section 143(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)the aggregate sum of the budget grants contained in the budget estimate adopted by the Corporation shall not be increased except by the Corporation under Section 142; and

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State of Odisha - Subsection

Section 143(1)(ii) in The Orissa Municipal Corporation Act, 2003