Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Tripura - Subsection

Section 118(1) in Tripura Panchayats Act, 1993

(1)Every Panchayat Samiti 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 submit the budget to the Zilla Parishad or prescribed authority.