109. Power of the State Government as to Budget estimate.
- The State Government shall if they find the Budget estimated effective, erroneous or improper in respect of any of the particulars specified in the preceding sections return it to the Municipality for such alteration and modifications as the State Government may deem necessary, and the Municipality shall make such alterations and modifications in the Budget estimate and resubmit it within a period of one month from the date of its receipt to the State Government for approval. If the Municipality fails to comply with the above, the State Government shall make such alteration in the Budget as they consider necessary and the Budget thus altered shall be the Budget of the Municipality.
