Section 60(1) in The Howrah Municipal Corporation Act, 1980
(1)The Corporation shall, on or before the [31st] [Figures and letters substituted for the figure and letters '2nd' by W.B. Act 17 of 1995.] day of March in each year, adopt for the ensuing year a budget estimate of the income and the expenditure of the Corporation to be received and incurred on account of the municipal government of Howrah.[* * * * *] [[Sub-section (2) omitted by W.B. Act 17 of 1995, which was as under :-'(2) The budget estimate shall separately slate the income and the expenditure of the Corporation to be received and incurred in terms of the following accounts, namely :-(a)the Water-supply, Sewerage and Drainage Account,(b)the Road Development, and Maintenance Account,(c)the Bustee Services Account, and(d)the General Account.'.]]
