Section 60(7) in The Howrah Municipal Corporation Act, 1980
(7)[ The Corporation shall prepare the revised budget estimate for a year along with the budget estimate for the next year in such manner as may be prescribed.] [[Sub-section (7) substituted by W.B. Act 17 of 1995. which was earlier as under :-'(7) The Corporation may from time to time revise the budget estimate of a year during the course of that year, in due consideration of the recommendation of the Mayor-in-Council in that behalf.'.]]
