Section 126B(1) in The Mumbai Municipal Corporation Act, 1888
(1)[Briban Mumbai Electric Supply and Transport Committee] [These words were substituted by the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 60(a)(i), (w.e.f. 23-4-1999).] shall, on or as soon as may be after each tenth day of October, consider the estimates of [the General Manager and, after having obtained from the General Manager] [These words were substituted for the words 'Member-in charge of the Brihan Mumbai Electric Supply and Transport Undertaking and after having obtained from the said Member-in-charge' by Maharashtra 27 of 1999, Section 60(a)(ii), (w.e.f. 23-4-1999).] such further detailed information, if any, as it shall think fit to require, and having regard to all the requirements of this Act, shall frame therefrom, subject to such modifications and additions therein or thereto as it shall think fit, a budget estimate, to be called"budget estimate 'C", of the income and expenditure for the next official year to be received and incurred in respect of the [Bombay Electric Supply and Transport Undertaking] [These words were substituted for the words 'Bombay Electric Supply and Transport Undertaking' by Maharashtra 25 of 1996, Schedule.].
