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[Cites 0, Cited by 0] [Section 121(6)] [Section 121] [Entire Act]

State of Uttarakhand - Subsection

Section 121(6)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)If the State Government does not make any recommendations within one month under clause (a) the budget with the modification, if any, made by it under the said clause, shall be deemed to have been finally passed. If the State Government made any recommendation under clause (a) the same shall be laid by the Chairman before the meeting of Zila Panchayat which may make changes in the budget in pursuance of the recommendation. The budget with alterations, if any, made by the State Government of the division under clause (a) and the change, if any, made by the Zila Panchayat under this clause shall then be deemed to have been finally passed;