Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 163] [Entire Act] State of Gujarat - Subsection Section 163(2) in Gujarat Panchayats Act, 1961 (2)The district panchayat shall, as soon as may, be after the said date consider the budget estimate so prepared and approve the same on or before the 31s' March of the current year with or without modifications as it shall think fit.
