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[Cites 0, Cited by 2] [Section 116] [Entire Act]

State of Gujarat - Subsection

Section 116(3) in Gujarat Panchayats Act, 1961

(3)The panchayat shall thereupon approve the budget estimate on or before the 31st March of the current year with such modifications as it may think fit having regard to the observations and recommendations made by the taluka panchayat under sub-section (2).