Section 159 in Chennai City Municipal Corporation Act, 1919
159. Council may pass supplement budget.
- The council may, on the recommendation of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], from lime to time, during any year pass a supplemental budget estimate for the purpose of meeting, any special or unforeseen requirements arising during that year, but not so that the estimated cash balance [under General Account-Revenue] [Inserted by section 89 of the Madras City Municipal (Amendment) Act. 1936 (Tamil Nadu Act X of 1936).] at the close of the year shall be reduced below [one lakh and fifty thousand rupees] [Substituted for the words 'one lakh of rupees', Act X of 1936.].
