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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Assam - Subsection

Section 59(2) in Assam Panchayat Act, 1994

(2)The Zilla Parishad, within such time may be prescribed, either approve the budget or return it to the Anchalik Panchayat for such modifications as it may direct. On such modification being made, the budget shall be submitted within such time as may be prescribed by the Zilla Parishad. If the approval of the Zilla Parishad is not received by the Anchalik Panchayat by the last date of the year, the budget shall be deemed to be approved by the Zilla Parishad.