Section 123 in Greater Hyderabad Municipal Corporation Act, 1955
123. Exercise of powers to be subject to sanction by Corporation of the necessary expenditure.
- The exercise by any municipal authority of any power conferred or the performance of any duty imposed by or under this Act which will involve expenditure shall, except in any case specified in sub-section (2) of section 172, be subject to the conditions that:-(a)such expenditure so far as it is to be incurred in the financial year in which such power is exercised or duty performed is provided for under a current budget grant;and(b)if the exercise of such power or the performance of such duty involves or is likely to involve expenditure for any period or at any time after the close of the said financial year, the sanction of the Corporation is taken before liability for such expenditure is incurred:[Provided that during any financial year the renewals of previous sanctions or the fresh sanctions for any works, purchases and nonstructural services, as the case may be, shall not exceed the sum provided in the budget estimates for that financial year.] ['Proviso' added by Act No.3 of 1994.]Contracts.
