Section 29(1) in The Government Of National Capital Territory Of Delhi Act, 1991
(1)As soon as may be after the grants under section 28 have been made by the Legislative Assembly, there shall be introduced a Bill to provide for the appropriation out of the Consolidated Fund of the Capital of all moneys required to meet--(a)the grants so made by the Assembly, and(b)the expenditure charged on the Consolidated Fund of the Capital but not exceeding in any case the amount shown in the statement previously laid before the Assembly.
