Section 33 in Telangana Mining Settlements Act, 1956
33. Annual Budget Estimates.
(1)Every year the Board shall, on or before a date fixed by the Government in this behalf, prepare and forward annual budget estimates of income and expenditure to the Government through the Collector for sanction.(2)The Government, before sanctioning the estimates may after referring the estimates back to the Board or without such reference, make such changes therein as it may deem necessary.(3)The Government may from time to time issue necessary directions to the Board regarding preparation of annual budget estimates.
