Section 71 in The Delhi Municipal Corporation Act, 1957
71. Exercise of powers to be subject to sanction.
(1)Save as otherwise provided in this Act, the exercise of any power or the performance of any duty conferred or imposed upon the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority by or under this Act, which will involve expenditure, shall be subject to the following conditions, namely:(a)that such expenditure, in so far as it is to be incurred in the year in which such power is exercised or duty performed, shall be provided for under a current budget-grant; and(b)that if the exercise of such power or the performance of such duty involves or likely to involve expenditure for any period or at any time after the close of the said year, such expenditure shall not be incurred without the sanction(i)of the Standing Committee [*] [The words or "the Delhi Transport Committee" ommited by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)],[*] [Certain words omitted by Act 67 of 1993, section 51 (w.e.f. 1-10-1993)] if it is incurred in the year next following such year, or(ii)of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)], if it is incurred at any time after the next following year.
