Section 129A in The Mumbai Municipal Corporation Act, 1888
129A. [ Estimates of expenditure and income deemed to be budget estimates. [Section 129A was inserted by Maharashtra 32 of 2011 Section 14 (w.e.f. 21.5.2011)]
- Notwithstanding anything contained in this Act, if for any reason the corporation has not finally adopted the budget estimates before the commencement of the official year to which they relate, the statement of expenditure and income prepared by the Commissioner under section 125 [and estimates prepared by the General Manager under section 126A] shall be deemed to be the budget estimates for the year until the corporation duly adopts the budget estimates as per the provisions of this Act.]
