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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(1) in The Manipur Panchayati Raj Act, 1994

(1)Every Gram Panchayat shall, at such time and in such manner as may be prescribed, prepare during each year a budget of its estimated receipts and disbursements for the following year and shall submit the budget to the Zilla Parishad having jurisdiction over the area of the Gram Panchayat.