Section 127 in The Mumbai Municipal Corporation Act, 1888
127. Consideration of budget estimates by Corporation.
- [(1) At a meeting of the Corporation which shall be called for some day [in March,] [Section 127 renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 70 of 1975, Section 13(1).] [not later than the tenth] [These words were substituted for the words not later than the twentieth by Maharashtra 21 of 1989, Section 27.] the [Budget Estimates 'A', 'B' and 'C' prepared by the Standing Committees, as also Budget Estimate E prepared by the Education Committee with the report of the Standing Committee thereon] [This portion was substituted by Maharashtra 27 of 1999, Section 66(a), (w.e.f. 23-4-1999).] shall be laid before the Corporation and they shall proceed to consider the same.](2)[ At a meeting of the Corporation which shall be called for some day in January, not later than the tenth, the budget estimate 'C' prepared by the [the Brihan Mumbai Electric Supply and Transport Committee with the report of the Standing Committee thereon] [Section 127 renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 70 of 1975, Section 13(1).] shall be laid before the Corporation and they shall proceed to consider the same.]
