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[Cites 0, Cited by 0] [Section 85M] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85M(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Bo3rd shall prepare each year in such for in and within such time, as may be prescribed, a budget in respect of the ensuing financial year, showing the estimated receipts and expenditure and shall forward a copy of the same, to State Government for approval.