Section 125(2) in The Mumbai Municipal Corporation Act, 1888
(2)(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in the next ensuing official year by reason of the obligations imposed upon the Corporation arising out of the transfer to the Corporation of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925 [or for any of the purposes of Chapter XII-A] [These words, figures and letter were inserted by Bombay 34 of 1954, Section 7(2)(a).];(b)an estimate of all balances, if any, in the account maintained under section 122A, which will be available for re-appropriation or expenditure at the commencement of the next ensuing official year;(c)an estimate of the Corporation's receipts and income for the next ensuing official year -(i)arising from sales, leases and other dispositions of immovable property vesting in the Corporation by reason of the enactment of the City of Bombay Municipal (Amendment) Act, 1933 [or acquired by the Corporation for any of the purposes of Chapter XII-A] [These words, figures and letter were inserted by Bombay 34 of 1954, Section 7(2)(b).], and(ii)being payments of interest on and repayments in whole or part of the capital of loans granted by the Corporation and secured on the aforesaid immovable property;(d)an estimate of three times the amount of the net estimated realisations of the Corporation in the then current financial year under the head of general tax (including arrears and payments in advance) divided by the rate fixed for general tax for the then current financial year;[* * *] [This proviso was deleted by Maharashtra 10 of 1998, s, 21(c).][Provided further that, with effect from the financial year 1974-75, this sub-clause shall have effect as if for the words "three times" the word "twice" were substituted] [This proviso was deemed always to have been added with effect from 1st day of April, 1974 by Maharashtra 70 of 1975, Section 7(b).].(e)[ an estimate of the Corporation's receipts and income, other than receipts and income referred to in other clauses of this sub-section arising from or relating to, transaction connected with the obligations imposed upon the Corporation by the transfer to the Corporation of the powers, duties, assets and liabilities of the said Board of Trustees or with the exercise of the power and duties conferred or imposed upon the Corporation by Chapter XII-A including grants from the State Government] [Sub-clause (e) was substituted for the original by Bombay 34 of 1954, Section 7(2)(c).].]
