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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 50(5) in Arunachal Pradesh Panchayat Raj Act, 1997

(5)On receipt of the budget from the prescribed authority under sub- section (4) the Anchal Samiti shall approve the budget with such modification as deemed necessary and return it to the prescribed authority for onward transmission to the Gram Panchayat.