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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Manipur - Subsection

Section 42(2) in The Manipur Panchayati Raj Act, 1994

(2)The Zilla Parishad may, within such time as may be prescribed, either approve the budget or return it to the Gram Panchayat for such modifications as it may direct. On such modifications being made the budget shall be resubmitted within such time as may be prescribed for approval of the Zilla Parishad.