Section 120 in Tamil Nadu District Municipalities Act, 1920
120. Budget estimate.
- The municipal council shall [xxx] [The words 'before the end of December' were substituted for the words 'in the month of February' by section 91 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930), and the words so substituted were omitted by section 2 of the Madras District Municipalities (Second Amendment) Act, 1942 (Madras Act VII of 1942), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting (No. II) Act, 1948 (Tamil Nadu Act VIII of 1948).] in each year frame a budget showing the probable receipts and the expenditure which it proposes to incur during the following year and shall submit a copy of the budget to the [State Government] [The words 'Provincial Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] before [such date as maybe fixed by them in that behalf] [These words were substituted for the word 'the end of February' by section 91 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]. The budget shall contain provision adequate in the opinion of the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] for the due discharge of all liabilities in respect of loans contracted by the council and for the maintenance of a working balance; and if the budget as submitted to the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] fails to make these provisions, the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may [modify any part of the budget] [These words were substituted for the words 'alter any part of it' by the Adaptation Order of 1950.] so as to ensure that such provisions are made.
