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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Haryana - Subsection

Section 52(2) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(2)there exists a special or general sanction of the competent authority for the same.Note : Mere existence of budget provision will not constitute an authority in itself to incur the expenditure.