109A. [ Procedure to be followed where the Budget is not sanctioned. [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(1)If for any reason the budget is not sanctioned before the date prescribed under Sub-section (1) of Section 107 the District Magistrate shall call for the Budget from the Executive Officer and sanction the same with such modifications as he consider necessary.(2)The District Magistrate shall thereafter submit the Budget to the State Government and it shall thereupon be examined as provided in Section 108.(3)The State Government may, if they find the Budget estimate defective, erroneous or improper in respect of any of the particulars specified in Section 108, make such alteration in the Budget as they consider necessary and the Budget thus altered shall be the Budget of the Municipality.]
