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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Tamilnadu - Subsection

Section 192(2) in Tamil Nadu Panchayats Act, 1994

(2)The budget of a Village Panchayat or Panchayat Union Council shall, after preparation by the Executive Authority or the Commissioner, be submitted on or before such date and to such officer as may be prescribed and if the prescribed officer is satisfied that adequate provision has not been made therein for the performance of any necessary service or services, he shall have power to return the budget for modification in such manner as may be necessary to secure such provision.