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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(3) in The Manipur Panchayati Raj Act, 1994

(3)No expenditure shall be incurred unless the budget is approved by the Zilla Parishad. If the Zilla Parishad does not convey its approval within the time prescribed for the purpose, the budget will be deemed to have been approved by the Zilla Parishad.