Section 104 in The Delhi Municipal Corporation Act, 1957
104. Procedure when money not covered by a budget-grant is expended.
- Whenever any sum is expended under [clause (c), (e) or (f)] [Substituted by act 71 of 1971, section 7 and Sch. II, for clauses (c), (e) or (f) (w.r.e.f. 13-11-1971)] of the proviso to section 102 the Commissioner, [shall forthwith communicate the circumstances to the Standing Committee] [Substituted by Act 67 of 1993, section 75, for certain words (w.e.f. 1-10-1993).] [a Corporation] [The words "or the General Manager (Transport) and or the Delhi Transport Committee" omitted by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)>[***]</span></a> which may take, or recommend to the <SPAN class=amd1><A TITLE =] to take such action under the provisions of this Act as shall, in the circumstances appear possible and expedient for covering the amount of the additional expenditure.
