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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(1) in The Bihar and Orissa Local Self-Government Act, 1885

(1)Every District Board shall cause to be prepared and laid before it, at a meeting to be held in every year before such date as may be prescribed by the [State] Government by rules made under this Act, a budget estimate of the income and expenditure of the said Board for the ensuing financial year.