Section 125(1) in The Mumbai Municipal Corporation Act, 1888
(1)(a)an estimate of the expenditure which must or should, in his opinion be incurred by the Corporation in the next ensuing official year, other than -[* * * * * *] [Paragraph (i) was deleted by Maharashtra 1 of 1964, Section 5(a)(i).](ii)expenditure to be incurred by reason of the obligations imposed on the Corporation arising out of the transfer to the Corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925 [or for any of the purposes of Chapter XII-A] [These words were inserted by Bombay 34 of 1954, Section 7(1).]; and(iii)expenditure to be incurred on account of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(iv)[ expenditure to be incurred for the purposes of clause (q) of section 61;] [Sub-clause (iv) was inserted by Bombay 48 of 1950, Section 55(1).](v)[ expenditure to be incurred for the purposes of Chapters IX and X] [Paragraph (v) was inserted by Maharashtra 34 of 1973, Section (11)(a).];(b)an estimates of all balances, if any (other than balances shown in the [accounts maintained under sections [123A [* *] [This portion was substituted for the portion account maintained under section 123A by Bombay 7 of 1950, Section 15(1)(b).] and 123C] which will be available for re-appropriation of expenditure at the commencement of the next ensuing official year;(c)an estimate of the corporation's receipts and income for the next ensuing official year other than from taxation [and from the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were inserted by Bombay 48 of 1948, Section 27.]] and other than that referred to [* *] [The portion 'in clause (c) of sub-section (1A) and' was deleted by Maharashtra 1 of 1964, Section 5(a)(iii).] in clause (c) of sub-section (2) [and in clause (d) of section 126] [This portion was inserted by Bombay 48 of 1950, Section 55(3).] [and in section 126E] [This portion was inserted by Maharashtra 34 of 1973, Section 11(b).];(cc)[ an estimate of the amounts due to be transferred during the next ensuing official year to the municipal fund under the provisions of sections 460KK and 460LL;] [This clause was inserted by Bombay 48 of 1948, Section 27.](d)a statement of proposals as to the taxation which it will, in his opinion, be necessary or expedient to impose under the provisions of this Act in the next ensuing official year;
