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[Cites 0, Cited by 8] [Section 170] [Entire Act]

State of Karnataka - Subsection

Section 170(2) in Karnataka Municipal Corporations Act, 1976

(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.