Section 48 in The Bihar and Orissa Local Self-Government Act, 1885
48. [ Power of State Government as to budget estimate. [Added by Bihar Act 24 of 1948.]
- The [State] Government, if it finds the budget estimate defective, erroneous or improper in respect of any of the particulars specified in Section 47, shall return it to the District Board for the alterations and modifications as the [State] [Substituted by ALO.] Government may deem necessary, and the District Board shall make such alterations and modifications in the budget estimate and re-submit it to the [State] [Substituted by ALO.] Government for its approval.]
