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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Goa - Subsection

Section 182(4) in The Goa Panchayat Raj Act, 1994

(4)If such budget estimate is not in accordance with the provisions of this Act or the rules and orders issued thereunder, the Zilla Panchayat may within two months from the date of receipt of the budget, modify the same to secure compliance with this Act, the rules or the orders:Provided that the Zilla Panchayat shall not have power to direct that total proposed expenditure shall exceed the total of the estimated income of the Panchayat for the following year and the opening balance.