Section 133(c) in The Mumbai Municipal Corporation Act, 1888
(c)[ The Commissioner may, at any time during an official year sanction the transfer of any amount not exceeding five thousand rupees within a budget grant if such transfer does not involve a recurring liability: [Sub-section (c) was substituted by Maharashtra 27 of 1999, Section 71(b), (w.e.f. 23-4-1999).]
