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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Lakes (Protection and Development) Authority Act, 2015

(1)The Authority shall prepare, every year, in such form and at such time as may be prescribed, an annual budget estimate in respect of the financial year next ensuing, showing the estimated receipts of the financial year next ensuing, showing the estimated receipts and expenditures of the Authority and submit it for the approval of the State Government.