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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Punjab - Subsection

Section 95(1) in The Punjab Panchayati Raj Act, 1994

(1)Every Gram Panchayat 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 shall submit the budget to the Panchayat Samiti having jurisdiction over the area of the Gram Panchayat.