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State of Karnataka - Section

Section 68B in Karnataka Town and Country Planning Act, 1961

68B. Budget of the Planning Authority.

- Every Planning Authority shall prepare in such form and at such time every year as may be prescribed, a budget in respect of the financial year next ensuing, showing the estimated receipts and expenditure of the Planning Authority in respect of the administration of this Act and shall forward to the State Government and the Board, such number of copies thereof as may be prescribed.