Section 126F(3) in The Mumbai Municipal Corporation Act, 1888
(3)The [Municipal Secretary] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 64(c)(I), (w.e.f. 23-4-1999).] shall cause the budget estimate G as finally approved by the [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 64(c)(il), (w.e.f. 23-4-1999).], [to be printed or corrected and shall, not later than the [first day of March] [This portion was substituted for the portion beginning with to be printed and ending with a printed copy by Maharashtra 70 of 1975, Section 12(b).], forward a printed or corrected copy] thereof to the usual or last known local place of abode of each Councillor].
