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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(1) in Arunachal Pradesh Municipal Act, 2007

(1)The Municipality shall consider the budget estimate and the recommendations, if any of Empowered Standing Committee thereon, and shall, by the fifteenth day of March in each year, adopt the budget estimate for the ensuing year with such changes as it may consider necessary, and submit the budget estimate so adopted to the Director of Local Bodies.