Section 85M in Andhra Pradesh Municipalities Act, 1965
85M. [ Budget. [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
(1)The Bo3rd shall prepare each year in such for in and within such time, as may be prescribed, a budget in respect of the ensuing financial year, showing the estimated receipts and expenditure and shall forward a copy of the same, to State Government for approval.(2)The State Government may, in according such approval, make such additions, alterations and modifications thereon as it thinks fit;Provided that before taking such additions, alterations' or modifications" the State Government shall give the Board an opportunity to express its views thereon within such period as may be prescribed.]
