Section 117 in The Mumbai Municipal Corporation Act, 1888
117. Procedure when money not covered by a budget grant is expended under clause (e), (f), (g) or (h) of section 115.
- Whenever any sum is expended by the Commissioner under clause (e), (f), (g) or (h) of [sub-section (2) of] [This portion was inserted by Bombay 5 of 1938, Section 16.] section 115, he shall forthwith communicate the circumstances to [the Standing Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 49, (w.e.f. 23-4-1999).] who shall take such action under [sub-section (2) of] [This portion was inserted by Bombay 5 of 1938, Section 16.] section 133 or recommend the corporation to take, under section 131 [or under sub-section (1) of section 133] [This portion was inserted by Bombay, 5 of 1938, Section 16.] such actions as shall, in the circumstances, appear possible and expedient for covering the amount of the additional expenditure.
