Section 97(2) in The M.P. Municipal Corporation Act, 1956
(2)The [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] shall, on or as soon as may be after 30th day of November, consider the budget estimate prepared by the Commissioner and made such modifications and additions thereto as it shall think fit and submit the same to the Corporation not later than the 15th day of January.
