Section 133(b) in The Mumbai Municipal Corporation Act, 1888
(b)[The Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 71(a), (w.e.f. 23-4-1999).] may at anytime during an official year-(i)reduce the amount of a budget grant;(ii)sanction the transfer of any amount, not exceeding fifteen thousand rupees, from one budget grant to another budget grant;(iii)[* * *] [Sub-clause (iii) was deleted by Maharashtra 10 of 1998, Section 85(c).]
