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State of Uttar Pradesh - Section

Section 24 in The Hastinapur Town Development Board Act, 1954

24. Budget.

- The Board shall prepare, in such form and at such time In each year as may be prescribed, a budget in respect of every financial year next ensuing, showing the estimated receipts and expenditure during such financial year and submit it to the State Government for approval and a copy of the budget so approved shall be forwarded by the Board to the Central Government for information.