Section 170 in Karnataka Municipal Corporations Act, 1976
170. Obligation to pass budget before the beginning of the year.
(1)The corporation shall finally pass the budget estimate at least three weeks before the beginning of the year to which it relates and shall forthwith submit a copy thereof to the Government.(2)The Government may sanction the budget in its entirety or subject to such modification as it thinks fit:Provided however that if within two months of the date of receipt of the budget, the Government does not communicate any orders thereon, the budget shall be deemed to have been sanctioned by the Government.
