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State of Madhya Pradesh - Section

Section 7 in The M.P. Gram Panchayats (Budget Estimates) Rules, 1997

7. Provision in Budget is not a Sanction.

- The sanction of the budget shall not by itself be deemed to authorise the incurring of any expenditure provided therein. The Gram Panchayat must approve the provisions for such scheme in the budget before an expenditure can be incurred on the scheme.