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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Karnataka - Subsection

Section 247(2) in Karnataka Panchayat Raj Act, 1993

(2)The Taluk Panchayat shall thereupon decide upon the appropriations and the ways and means contained in the budget of the year to commence on the first day of April next following. The budget as passed by the Taluk Panchayat shall be sent to the Zilla Panchayat before such date as may be fixed by the Government.