Section 156 in The Orissa Municipal Corporation Act, 2003
156. Procedure when money not covered by a Budget grant is paid.
- Whenever any sum is paid in any of the cases referred to in the proviso to Section 155, the Commissioner shall forthwith communicate the circumstances of such payment to the Mayor, and there upon the Mayor may take or recommend to the Corporation to take such action under the provisions of this Act as may appear to it to be feasible and expedient for covering the amount of such payments.
