Section 172(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Except as hereinafter provided, no payment of any sum shall be made by the Commissioner out of the municipal fund, unless the expenditure of the same is covered by a current budget grant, and sufficient balance of such budget grant is still available, notwithstanding any reduction or transfer thereof which may have been made under section 191 or section 192.
