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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Gujarat - Subsection

Section 118(1) in The Gujarat Panchayats Act, 1993

(1)Save in the case of a pressing emergency, no sum shall be expended by or on behalf of a village panchayat unless such sum is included in some budget estimate approved under section 116 or 117 and in force at the time of incurring the expenditure.