Section 86(4) in The City of Nagpur Corporation Act, 1948
(4)The Corporation shall finally adopt the budget estimates before the beginning of the year to which they relate and shall forthwith submit copies thereof to the State Government :Provided that, if for any reason the Corporation has not finally adopted the budget estimates be fore the commencement of the financial year to which they relate, the budget estimates as prepared by the [Commissioner] shall be deemed to be the budget estimates for that year until action has been taken by the Corporation :Provided further that, if the Corporation becomes indebted to the Government, the adoption of budget estimates under this sub-section shall be subject to confirmation by the State Government.
