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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(3) in Assam Panchayat Act, 1994

(3)No expenditure shall be incurred unless the budget is approved by the Anchalik Panchayat. If the Anchalik Panchayat fails to convey its approval within the time prescribed for the purpose, the budget shall be deemed to have been approved by the Anchalik Panchayat.