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State of Gujarat - Section

Section 164 in Gujarat Panchayats Act, 1961

164. Copy of budget estimate to be forwarded to competent authority. - A copy of every budget estimate and a statement of every re-appropriation as finally approved under section 163 shall be forwarded by the President of the district panchayat without delay to the competent authority; a copy of the annual budget estimate shall be forwarded not later than the 31sl March.