(1)Every such estimate, as sanctioned by the Board, shall be submitted to the [State Government] [Substituted by the Adaptation Laws Order, 1950.] who may, at any time within two month after receipt of the same, -(a)approve the estimate, or(b)disallow the estimate or any portion thereof, and return the estimate to the Board for amendment.(2)If any estimate is so returned to the Board, they shall forthwith proceed to amend it, and shall re-submit the estimate, as amended, to the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], who may then approve it.
