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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of Punjab - Subsection

Section 142(4)(b) in The Punjab Panchayati Raj Act, 1994

(b)if it does not accept the recommendations, or a part thereof, repass the budget or the relevant part thereof, by a two-thirds majority of the total members of the Panchayat Samiti and thereafter, the budget, with such comments of the Panchayat Samiti shall be returned to the Zila Parishad and thereupon, the Zila Parishad, after considering the aforesaid comments, pass order in regard thereto which shall be final.