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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Gujarat - Subsection

Section 138(2) in The Gujarat Panchayats Act, 1993

(2)The district panchayat shall scrutinise the budget estimate and return it to the panchayat within two months of its receipt with such observations and recommendations as it may make in respect of the budget estimate.