241. Necessity of administrative sanction etc. to works of schemes, gran-in-aid and acquisition of property.
(1)Subject to the provisions of sub-section (2) no work or development scheme which a panchayat intends to undertake as, part of its functions and duties under this Act shall be commenced unless a detailed estimate of the cost of such work or development scheme has been approved by the panchayat and the plan thereof is approved by the prescribed authority.(2)No such work or development scheme shall be commenced and no grant-in-aid shall be made by a panchayat from its fund unless previous sanction has been accorded thereto by such authority as may be prescribed by rules in that behalf.(3)Subject to such exceptions as may be prescribed no property shall be acquired by a panchayat unless previous sanction has been accorded thereto by such authority as may be prescribed.
