Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(2) in Arunachal Pradesh Municipal Act, 2007

(2)The budget estimate received by the Director of Local Bodies, as the case may be, under sub-section (1) shall be returned with or without modifications of the provisions relating to subventions by the State Government.