Section 199(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The budget so sanctioned shall be submitted to the Government by the Chief Executive Officer through the Chairperson on or before such date as may be fixed by the Government and if the Government are satisfied that adequate provision has not been made therein or that it is otherwise unsatisfactory for giving effect to the provisions of this Act, they shall have the power to approve the budget with such modifications as they may consider necessary to secure such provision.
