Section 126B(4) in The Mumbai Municipal Corporation Act, 1888
(4)The Municipal Secretary shall cause budget estimate 'C' and the report of the Standing Committee thereon to be printed and shall, not later than the 31st day of December; forward a printed copy thereof to the usual or last known local place of abode of each councillor.] [Sub-sections (3) and (4) were inserted by Maharashtra 27 of 1999, Section 60(c), (w.e.f. 23-4-1999).]]
