Section 48(1) in The West Bengal Panchayat Act, 1973
(1)Every Gram Panchayat shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursements for the following year [* * * * *] [Words 'and shall submit the budget to the Panchayat Samiti having jurisdiction over the area of the Gram' omitted by W.B. Act 18 of 1994.].
