Section 112 in The Delhi Municipal Corporation Act, 1957
112. Provisions as to unexpended budget-grant.
- If the whole or any part of any budget-grant included in the budget estimates for a year remains unexpended at the close of that year, and the amount thereof has not been taken into account in the opening balance entered in the budget estimates of any of the next two following years, the Standing Committee [*] [The words or the Delhi Transport Committee omitted by Act 71 of 1971, section 7 and Sh. II (w.r.e.f. 3-11-1971)] [*] [Certain words omitted by Act 67 of 1993, section 80 (w.e.f. 1-10-1993)] may sanction the expenditure of such budget-grant or the unexpended portion thereof during the next two following years for the completion of the purpose or object for which the budget-grant was originally made and not for any other purpose or object.
