Section 137(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)The Zilla Parishad shall, on or after the date prescribed under sub-section (1) consider the budget estimate prepared under sub-section (1) (excluding budget estimates forwarded by the Panchayat Samiti) and approve the same with or without modification [on or before such date as may be prescribed by the State Government in this behalf] [These words were inserted by Maharashtra 35 of 1963, Section 57.]. The budget estimate forwarded by every Panchayat Samiti in the District shall form part of the budget estimate of the Zilla Parishad
