Section 169 in Karnataka Municipal Corporations Act, 1976
169. Procedure of corporation.
- The corporation may refer the budget estimate back to the standing committee for further consideration and re-submission within a specified time or adopt the budget estimate or any revised budget estimate submitted to it either as it stands or subject to such alteration as it deems expedient:Provided that the budget finally adopted by the corporation shall make adequate and suitable provision for each of the matters referred to in clauses (a) and (b) of sub-section (2) of section 167.
