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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tripura - Subsection

Section 64(5) in Tripura Panchayats Act, 1993

(5)On receipt of the budget from the prescribed authority under sub-section (4), the Panchayat 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.