Section 174(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] Development Officer shall, in each year frame and place before the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] on or before the prescribed date a budget showing the probable receipts and expenditure during the following year, and the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall sanction the budget with such modifications, if any, as it thinks fit.
