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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Haryana - Subsection

Section 102(2)(b) in Haryana 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. 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 shall give its approval.