(1)Every such estimate, as sanctioned by the Board, shall be submitted to the State Government, who may, at any time within two months after receipt of the same, -(a)approve the estimate, or(b)disallow the estimate or any portion thereof, and return the estimate to the Board for amendment.(2)If any estimate is so returned to the Board, they shall forthwith proceed to amend it, and shall resubmit the estimate, as amended, to the State Government, who may then approve it.
