Section 137(6) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(6)If a Panchayat Samiti fails to approve the budget estimate and to forward it to the Zilla Parishad before the date prescribed in that behalf under sub-section (3), the Block Development Officer shall forward the budget estimate prepared [under subsection (2), to the Zilla Parishad; and the Parishad shall approve it with or without modification] [This portion was substituted for the words, brackets and figures 'under sub-section (2) to the 'Zilla Parishad' by Maharashtra 43 of 1962, Section 19(a).]. The budget estimate so approved by the Zilla Parishad [ * * * ] [These words 'with or without modification' were deleted by Maharashtra 43 of 1962, Section 19(b).] shall be certified by the Parishad and thereupon shall be deemed to have been duly approved by the Panchayat Samiti.
