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[Cites 0, Cited by 0] [Section 121(6)] [Section 121] [Entire Act]

State of Uttarakhand - Subsection

Section 121(6)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)The Chairman shall submit to the State Government the original budget and the amended budget, if any and the budget, as passed by the Zila Panchayat and the State Government may, the budget as passed by the Zila Panchayat as a whole or with any such alteration in respect of that portion which relates to expenditure out of grants made by the State Government towards planning and development activities as he may thank fit to make for giving effect to the purposes of such grant and may in respect of the remaining portion make such recommendations as he thinks fit;