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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Chief Executive Officer of the Authority shall prepare, every year, in such form and at such time as may be prescribed, an annual budget estimate in respect of the next ensuing financial year showing the estimated receipts and disbursements of the Authority and shall submit it to the Authority for approval.