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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(2) in Assam Panchayat Act, 1994

(2)The Anchalik Panchayat may within such time as may be prescribed; either approved the budget or return it to the Gaon Panchayat for such modification as it may direct. On such modification being made the budget shall be re-submitted such time as may be prescribed for approval of the Anchalik Panchayat.