Section 169(1) in Telangana Panchayat Raj Act, 2018
(1)The Mandal Parishad Development Officer shall, in each year frame and place before the Mandal Praja Parishad on or before the prescribed date a budget showing the probable receipts and expenditure during the following year, and the Mandal Praja Parishad shall sanction the budget with such modifications, if any, as it thinks fit.
