Section 129 in The Mumbai Municipal Corporation Act, 1888
129. [ Final adoption of budget estimates. [This section was substituted for the original by Bombay 48 of 1948, Section 31.]
- Subject to the requirements of sub-section (1) of section 128, the Corporation may refer [Budget Estimate "A" or Budget Estimate "B" or Budget Estimate "E" or all or any of those estimates back to the Standing Committee and Budget Estimate"C" back to the Brihan Mumbai Electric Supply and Transport Committee and Budget Estimate"E" back to the Education Committee] for further consideration, or adopt the budget estimates or any revised budget estimates submitted to them as they stand or subject to such alteration as they deem expedient:Provided that the budget estimates finally adopted by the Corporation shall fully provide for each of the matters specified in clauses (b), (c) and (d) of sub-section (2) [of section 126] [These words and figures were substituted for the portion beginning with 'and clauses (a) and (b) of sub-section (3A)' and ending with 'said section 126' by Maharashtra 1 of 1964, Section 8(b).] and for each of the matters specified in sub-section (3) of section 126B [and clauses (a) and (b) of sub-section (2) of section 126D] [This portion was inserted by Bombay 48 of 1950, Section 59(2).] [and sub-section (2) of section 126F] [This portion was inserted by Maharashtra 34 of 1973, Section 15(b).], as the case may be.]
