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[Cites 0, Cited by 0] [Section 163(3)] [Section 163] [Entire Act]

State of Rajasthan - Subsection

Section 163(3)(e) in The Rajasthan District Boards Act, 1954

(e)If the Board rejects the budget, as a whole, the Chairman shall submit to the State Government through the Director of Local Bodies, the original budget of the Executive Committee, the amended budget of the Executive Committee if any, and the budget as modified by the Board, if any, and the State Government may accept any such budget as a whole or with any such alterations, as it may think fit to make or may prepare a budget for the Board and the budget as accepted by the State Government, shall be deemed to have been passed by the Board.