Section 126E in The Mumbai Municipal Corporation Act, 1888
126E. [ Estimate of expenditure and receipts for the purposes of Chapters IX and X. [Sections 126E and 126F were inserted by Maharashtra 34 of 1973, Section 13.]
- [The Commissioner] shall on or before each [fifth day of February] [These words were substituted for the words 'first day of March' by Maharashtra 21 of 1989, Section 25.] have prepared and lay before [the Standing Committee in such form as the committee] [These words were substituted by Maharashtra 27 of 1999, Section 63(b), (w.e.f. 23-4-1999).] shall from time to time approve, -(a)an estimate, classified in accordance with section 125A, of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next official year for the purposes of Chapters IX and X;(b)an estimate of all balances, if any, which will be available for re-appropriation or expenditure for the said purposes at the commencement of the next official year;(c)an estimate of the Corporation's receipts and expenditure for the next official year from the services under Chapters IX and X.
