Section 184(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)The budget estimate of a Standing Committee shall:-(a)propose with reference to the provisions of Chapter VIII the levy of municipal tax at such rates and in the case of octroi on such articles as they shall think fit;(b)provide for the payment, as they fall due of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act;(c)allow for the appropriation of any special funds of the sum estimated by the Corporation, revised as it thinks proper;(d)provide any funds it considers from the balances of any special funds maintained under section 177;(e)allow for a cash balance at the end of the said year exclusive of the balances, if any, in any special fund constituted under section 177 of a sum prescribed in this behalf.
