Section 169(3) in Telangana Panchayat Raj Act, 2018
(3)If, for any reason the budget is not sanctioned by the Mandal Praja Parishad under sub-section (1) before the date referred to in sub-section (2), the Mandal Parishad Development Officer shall submit the budget to the District Collector who shall sanction it with such modifications, if any, as he thinks fit and forward it to the Zilla Praja Parishad which shall thereupon approve the budget as if it were submitted to it under sub-section (2), where there is no Zilla Praja Parishad for the District, the sanction accorded by the District Collector shall be final.
