Section 195(3) in Telangana Panchayat Raj Act, 2018
(3)If, for any reason, the budget is not sanctioned by the Zilla Praja Parishad under sub-section (1) before the date referred to in sub-section (2), the Chief Executive Officer shall submit the budget to the Government who shall thereupon approve the Budget as if it were submitted to them under sub-section (2).
