Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Telangana - Subsection

Section 195(1) in Telangana Panchayat Raj Act, 2018

(1)The Chief Executive Officer shall in each year, frame and place before the prescribed date, a budget showing the probable receipts and expenditure during the following year, and the Zilla Praja Parishad shall sanction the budget, with such modifications, if any, as it thinks fit.