Section 73(1) in Telangana Panchayat Raj Act, 2018
(1)The Gram Panchayat shall every year prepare in the manner prescribed by the Government, the estimated budget, and then place it before the Gram Sabha for prioritization and approval and after approval in Gram Sabha the same shall be placed before the Gram Panchayat. The Gram Panchayat shall, within one month from the date of approval by the Gram Sabha, sanction such budget without any deviation: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 Gram Panchayat shall submit the budget to the Extension Officer (PR & RD), who shall sanction it with such modifications if any, as he thinks fit.
