Section 116(2) in The Chhattisgarh Municipalities Act, 1961
(2)The Finance Committee or the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], as the case may be, shall, as soon as may be, consider the budget estimate, prepared by the Chief Municipal Officer and make such modifications and additions thereto as it shall think fit and submit the same to the Council not later than the thirty-first day of January.
