Section 126D(2) in The Mumbai Municipal Corporation Act, 1888
(2)In budget estimate "E", the [the Education Committee] [These words were substituted for the words 'the Mayor-in-council' by Maharashtra 27 of 1999, Section 62(b), (w.e.f. 23-4-1999).] shall -(a)provide for payment as they fall due of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act by reason of the construction of school buildings; and(b)allow for a cash balance at the end of the said year of not less than twenty thousand rupees.
