Section 169(2) in Telangana Panchayat Raj Act, 2018
(2)The budget as so sanctioned shall be submitted by the Mandal Parishad Development Officer on or before such date as may be prescribed, to the Zilla Praja Parishad and where there is no such Zilla Praja Parishad to the District Collector, and if the Zilla Praja Parishad or the District Collector, as the case may be, is satisfied that adequate provision has not been made therein for giving effect to the provisions of this Act, it or he shall have power to approve the budget with such modifications as may be necessary to secure such provisions.
