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[Cites 0, Cited by 2] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(1) in Assam Panchayat Act, 1994

(1)Every Gaon Panchayat shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursement for the following year and shall submit the budget to the Anchalik Panchayat, having jurisdiction over the Gaon Panchayat.