Section 140 in The Orissa Municipal Corporation Act, 2003
140. Obligation to pass the budget before the fifteenth day of March of the year.
- The Corporation shall finally pass the budget estimate before the fifteenth day of March of the year to which it relates and forthwith submit a copy thereof to the Government, and if the budget as submitted to the Government fails to make adequate and suitable provisions for each of the matters referred to in clauses (a) to (c) of Sub-section (2) of Section 137, the Government may modify any part of the budget so as to ensure that such provisions are made.
