Section 82(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)If at any tine during, the year it appears to the Corporation that, notwithstanding any reduction of budget grant that has been made under section 81 the income of the Corporation Fund during the same year will not suffice to meet the expenditure sanctioned in the budget estimate of that year and to leave at the close of the year, the cash balance specified or determined under the proviso to sub-section (1) of section 81 then it shall be incumbent on the Corporation to sanction forthwith any measures which it may consider necessary for adjusting that year`s income to the expenditure.
