Section 199(3) in Andhra Pradesh Panchayat Raj Act, 1994
(3)If, for any reason, the budget is not sanctioned by the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] under sub-Section (1) before the date referred to in sub-Section (2), the Chief Executive Officer shall submit the budget to the Government who shall thereupon approve the budget as it were submitted to them under sub-Section (2).
