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[Cites 0, Cited by 0] [Section 121(6)] [Section 121] [Entire Act]

State of Uttarakhand - Subsection

Section 121(6)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)If before such date as may be fixed by rule in this behalf the Zila Panchayat has not passed or has not been deemed to have passed the budget or if the Chairman has not submitted any budget or budgets under the provisions of clause 6(b), the State Government, may call upon the Chairman to furnish such information as he may require and may prepare a budget for the Zila Panchayat and such budget shall be deemed to have been finally passed by the Zila Panchayat.