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State of Kerala - Section

Section 289 in Kerala Municipality Act, 1994

289. Obligation to pass budget before the beginning of the year.

- [1] [Renumbered by Act 14 of 1999, w.e.f. 24-3-1999.] The Council shall finally pass the budget estimate before the beginning of the year to which it relates and forthwith submit copies thereof to the Government, and the officer authorised by the Government in this behalf and to the auditors.
(2)[ Unless the council has passed the budget before 1st April, from that date onwards, no amount shall be expended from the Municipal Fund.] [Added sub-section (2) by Act 14 of 1999, w.e.f. 24-3-1999.]