Section 50(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The Anchal Samiti may, within such time as may be prescribed, either approve the budget or return it to the Gram Panchayat 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 Anchal Samiti. If approval of the Anchal Samiti is not received by the Gram Panchayat within two months or by the last date of the year, whichever is earlier the budget shall be deemed to be approved by the Anchal Samiti.
