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State of Assam - Section

Section 119 in Gauhati Municipal Corporation Act, 1971

119. Estimates of expenditure and income to be prepared annually by the Commissioner.

- The Commissioner in consultation with the Mayor shall on or before the 15th day of December each year, prepare and submit to the Standing Finance Committee in such form as the Corporation may from time to time approve -
(a)An estimate of the expenditure, which should in his opinion be incurred by the Corporation in the next year;
(b)An estimate of all balances if any, which will be available for re-appropriation or expenditure as the commencement of the said year;
(c)A statement of the proposals as to taxation which it will, in his opinion be necessary or expedient to impose under this Act in the said year;
(d)An estimate of receipt from all sources during the said year; and
(e)An estimate of leans to be raised for the purposes of this Act.