Section 90 in The Maharashtra Municipal Corporations Act, 1949
90. Temporary payments from Municipal Fund for works urgently required for public service. - (1) On the written requisition of such officer as the [State] Government may specially authorise in this behalf, the Commissioner may at any time undertake the execution of any work certified by such officer to be urgently required in the public service, and for this purpose may temporarily make payments from the Municipal Fund, so far as the same can be made without unduly interfering with the regular working of the municipal administration.
(2)The cost of all work executed under sub-section (1) and of the establishment engaged in executing the same shall be paid by the [State] Government and credited to the Municipal Fund.(3)On receipt of a requisition under sub-section (1) the Commissioner shall forthwith forward a copy thereof to the Corporation, together with a report of the action taken by him thereon.Special Funds
