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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 82(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Every Anchal Samiti shall, at such time and in such manner as may be prescribed, prepare in each year a budget of its estimated receipts and disbursements for the following year and submit the budget to the Zilla Parishad or prescribed authority,