Section 122(1) in Gauhati Municipal Corporation Act, 1971
(1)If at any time during the year it appears to the Corporation that notwithstanding any reduction of budget-grant that has been made under section -, the income of the Municipal Fund during the same year will not be sufficient to meet the expenditure sanctioned in the Budget Estimate of the year and to leave at the end of the year a closing balance of one lakh rupees, then it shall be incumbent on the Corporation to take any measures which it may consider necessary for proportioning the year's income to the expenditure.
