(2)The Zilla Parishad or the prescribed authority, within such time as may be prescribed, shall either approve the budget or return it to the Panchayat Samiti for such modifications as it may direct. On such modifications being made, the budget shall be resubmitted within such time as may be fixed by the Zilla Parishad or the prescribed authority. If the approval of the Zilla Prishad or prescribed authority is not received by the panchayat Samiti within two months or by the last date of the year, whichever is earlier, the budget shall deemed to be approved by the Zilla Parishad or the prescribed authority, as the case may be.
