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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Tamilnadu - Subsection

Section 192(1) in Tamil Nadu Panchayats Act, 1994

(1)The Executive Authority of the Village Panchayat and the Commissioner shall, in each year, frame and place before the Village Panchayat or the Panchayat Union Council, as the case may be, a budget showing the probable receipts and expenditure during the following year.