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

State of Uttarakhand - Subsection

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

(d)If before such date as may be fixed by rule in this behalf the recommendations of the State Government are not placed before the Zila Panchayat as required under clause 6(b) or the Zila Panchayat has not taken any decision thereon, the budget shall be deemed to have been finally passed with modifications as recommended by the State Government.