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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Manipur - Subsection

Section 72(2) in The Manipur Panchayati Raj Act, 1994

(2)The Government may, within such time as may be prescribed either approve the budget or return it to the Zilla Parishad for such modifications as it may direct. On such modifications being made the budget shall be resubmitted within such time as may be prescribed for approval of the Government. If the approval of the Government is not received by the Zilla Parishad by the last date of the financial year, the budget shall be deemed to be approved by the Government.