Section 77(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Executive Authority shall in each year frame before the prescribed date and place before the Gram Panchayat, the budget showing the probable receipts and expenditure during the following year and the Gram Panchayat shall, within one month of the date on which the budget is placed before it, sanction the budget with such modifications, if any, as it thinks fit:Provided that if for any reasons, the budget is not sanctioned by the Gram Panchayat under this sub-Section before the expiration of the period of one month aforesaid, the Executive Authority shall submit the budget to the Divisional Panchayat Officer, who shall sanction it with such modifications, if any, as he thinks fit.
