Section 5(6) in The M.P. Municipal Corporation Act, 1956
(6)"budget grant" means the total sum entered on the expenditure side of a budget estimate under a major head as prescribed by [bye-laws] [Substituted by M.P. Act No. 13 of 1961.] and adopted by the Corporation and includes any sum by which such budget grant may be increased or reduced by a transfer from or to other heads in accordance with the provisions of this Act and [bye-laws] [Substituted by M.P. Act No. 13 of 1961.];
