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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Rajasthan - Subsection

Section 200(1) in Rajasthan Panchayati Raj Rules, 1996

(1)No Panchayati Raj Institution shall incur any item of expenditure not included in the sanctioned budget or in excess of the budget allotment without the prior permission of the sanctioning authority, Supplementary/revised budget may be prepared for such expenditure.