Section 82(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The Zilla Parishad or the prescribed authority, within such time as may be prescribed, shall either approve the budget or return it to the Anchal Samiti for such modifications as it may direct. On such modifications being made, the budget shall be resubmitted within such time as may be fixed by the Zilla Parishad or the prescribed authority. If the approval of the Zilla Parishad or the prescribed authority is not received by the Anchal Samiti within two months or by the last date of the year, whichever is earlier, the budget shall be deemed to be approved by the Zilla Parishad or the prescribed authority, as the case may be.
