Section 57(2) in Gorkhaland Territorial Administration Act, 2011
(2)The Government may, within such time as may be prescribed, either approve the budget or return it to the Gorkhaland Territorial Administration 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 Gorkhaland Territorial Administration by the last date of the financial year, the budget shall be deemed to have been approved by the Government.
