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The Delhi Municipal Corporation Act, 1957 104. Procedure when money not covered by a budget-grant is expended.- Whenever any sum is expended under 1[clause (c), (e) or (f)] of the proviso to section 102 the Commissioner, 2[shall forthwith communicate the circumstances to the Standing Committee] 3*** which may take, or recommend to the Corporation to take, such action under the provisions of this Act as shall, in the circumstances appear possible and expedient for covering the amount of the additional expenditure. 1. Subs. by Act 71 of 1971, s. 7(b) and the Second Schedule, for "clauses (c), (e) or (f)" (w.e.f. 3-11-1971). 2. Subs. by Act 67 of 1993, s. 75, for certain words and brackets (w.e.f. 1-10-1993). 3. The words "or the Delhi Transport Committee" omitted by Act 71 of 1971, s. 7(b) and the Second Schedule (w.e.f. 3-11-1971).    |
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