Section 167(1) in Karnataka Municipal Corporations Act, 1976
(1)The standing committee for [taxation, finance and appeals] [Substituted by Act 35 of 1994 Notification bringing it into force not available.] [in the case of corporations other than the [Bruhat Bangalore Mahanagara Palike] [Inserted by Act 27 of 1998 w.e.f. 21.11.1998.] and the standing committee for taxation and finance in the case of [Bruhat Bangalore] [Deemed to have been substituted by Act 22 of 2009 w.e.f.04.06.2009.] Mahanagara Palike] shall, on or as soon as may be, after the fifteenth day of January consider the estimates and proposals of the Commissioner and after having obtained proposals, if any, of other standing committees and such further detailed information, if any, as it shall think fit to require from the Commissioner and having regard to all the requirements of this Act, shall prepare therefrom, subject to such modifications and additions therein or thereto as it shall think fit, a budget estimate of the income and expenditure of the corporation for the next year.
