Section 123 in The Mumbai Municipal Corporation Act, 1888
123. Accounts to be kept in forms prescribed by [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, section 53 and 54, (w.e.f. 23-4-1999).].
- [Subject to the provisions of Chapter XVI-A of this Act] [This portion was inserted by Bombay 48 of 1948, Section 25.] accounts of the receipts and expenditure of the corporation shall be kept in such manner and in such forms as the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, section 53 and 54, (w.e.f. 23-4-1999).] shall from time to time prescribe:[Provided that, the accounts of the Water and Sewage Fund and the Consolidated Water Supply and Sewage Disposal Loan Fund shall be maintained on the accrual basis, unless otherwise prescribed by the [Standing Committee] [This proviso was added by Maharashtra 34 of 1973, Section 10.].]
