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[Cites 0, Cited by 0] [Section 195] [Entire Act]

Greater Bengaluru City Corporation -

Section 195(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

(2)The Government may sanction the budget in its entirety or subject tosuch modification as it thinks fit:Provided however that, if within two months of the date of receipt of thebudget, the Government does not communicate any orders thereon, the budget