Section 17 in Punjab Regional and Town Planning and Development (General) Rules, 1995
17. Budget of the Authority.
- The authority shall prepare its annual budget for the next financial year showing the estimated receipts and expenditure of the Authority in the form set out in Schedule I before or by the 31st January preceding the commencement of the said financial year and shall forward five copies of the budget so prepared and sanctioned by the Authority to the State Government within thirty days from the date of its sanction. (Sections 52 and 180(2)(m).)
