Section 97(1) in The M.P. Municipal Corporation Act, 1956
(1)The Commissioner shall, on or before the 30th day of November, each year, have prepared and lay before, the [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.], in such form as the Committee shall from time to time approve-(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in next [financial year] [Substituted by M.P Act No. 13 of 1961.] from the municipal fund including-(i)the re-payment of all loans or instalments thereof with interest thereon which fall due during the [financial year] [Substituted by M.P. Act No. 13 of 1961.];(ii)the discharge of liabilities imposed on the Corporation by sub-section (1) of Section 3;(iii)cash balance at the end of the said year of not less than such sum as may be prescribed by the Government;(iv)the amounts, if any, which should in his opinion be credited to or expended from special fund;(b)an estimate of all balances, if any, which will be available for appropriation or expenditure at the commencement of the next financial year;(c)an estimate of the Corporation's receipts and income for the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] other than from taxation;(d)an estimate of the receipts of existing taxation;(e)a statement of proposals as to the taxation which it will, in his opinion be necessary or expedient to impose under the provisions of this Act in the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] and an estimate of the receipts from such taxation.Explanation. - The balance, if any, available in any special fund shall not be deemed to be available for re-appropriation or expenditure at the commencement of the next [financial year] [Substituted by M.P. Act No. 13 of 1961.] under clause (b) except in relation to expenditure which may be met from such fund under the [bye-laws] [Substituted by M.P. Act No. 13 of 1961.] and the Commissioner may determine whether the whole or any part of such balance shall be taken into account as available for such expenditure at the commencement of the next [financial year] [Substituted by M.P. Act No. 13 of 1961.].
