Section 126A in The Mumbai Municipal Corporation Act, 1888
126A. [ Estimates of expenditure and income of the [Brihan Mumbai Electric Supply and Transport Undertaking] [Sections 126A and 126B were inserted by Bombay 48 of 1948, Section 29.] to be prepared annually by [General Manager] [These words were substituted for the words 'Member-in-charge' by Maharashtra 27 of 1999, Section 59(b), (w.e.f. 23-4-1999).].
- [The General Manager shall, on or before each tenth day of October, have prepared and lay before the Brihan Mumbai Electric Supply and Transport Committee, in such form as the Committee shall from time to time, approve] [This portion was substituted by Maharashtra 27 of 1999, Section 59(a), (w.e.f. 23-4-1999).] -(a)an estimate, classified in accordance with section 125A, of the expenditure which must or should, in his opinion, be incurred by the corporation in the next ensuing official year on account of the (Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).];(b)an estimate of all balances, if any, which will be available for reappropriation or expenditure at the commencement of the next ensuing official year and an estimate of the amounts to be transferred to the municipal fund during the next ensuing financial year under sections 460KK and 46011; and(c)an estimate of the corporation's receipts and income from the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] for the next ensuing official year.]
