Section 124(3) in The Mumbai Municipal Corporation Act, 1888
(3)After examination and review of the said printed report and statement by the Standing Committee, there shall be added to the compilation printed copies of such of the appendices attached to the reports of the several heads of departments, if any, as the Standing Committee direct and a printed copy of the Standing Committee's review; and a copy of the complete compilation shall be forwarded to the usual or last known local place of abode of each councillor at least eight days previous to the ordinary meeting of the Corporation in the next following months of January and copies thereof shall be delivered to any person requiring the same, on payment of such reasonable fee for each copy as the Commissioner, with the previous approval of the Standing Committee, shall determine.] [Sub-section (2) and (3) were substituted by Maharashtra 27 of 1999, Section 56(b), (w.e,f. 23-4-1999).]Annual Budget Estimate
