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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Kerala - Subsection

Section 214(1) in Kerala Panchayat Raj Act, 1994

(1)Subject to such directions as may be issued by Government from time to time and rules as may be prescribed, the budget proposals containing detailed estimate of income and expenditure expected for the next year including the expenditure on the development plans prepared and sanctioned under section 175 shall be prepared by the respective standing committee considering the estimates and proposals submitted by Secretary and the officers dealing with the respective subjects, before the 15th January every year and the same shall be submitted to the standing committee for finance.