Section 86 in Arunachal Pradesh Municipal Act, 2007
86. Sanction of budget Estimate of Municipality.
(1)The Municipality shall consider the budget estimate and the recommendations, if any of Empowered Standing Committee thereon, and shall, by the fifteenth day of March in each year, adopt the budget estimate for the ensuing year with such changes as it may consider necessary, and submit the budget estimate so adopted to the Director of Local Bodies.(2)The budget estimate received by the Director of Local Bodies, as the case may be, under sub-section (1) shall be returned with or without modifications of the provisions relating to subventions by the State Government.
