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State of West Bengal - Section

Section 137 in The West Bengal Panchayat Act, 1973

137. Expenditure.

- No expenditure shall be incurred unless the budget is approved [under clause (c) of sub-section (2) of section 136.] [Words 'the Zilla Parishad or the Mahakuma Parishad or the Council' first substituted for the words 'the Zilla Parishad' by W. B. Act 20 of 1988, then the words, figures, letter and brackets substituted for the words 'by the Zilla Parishad or the Mahakuma Parishad or the Council' by W.B. Act 18 of 1994.]