Section 109 in The Delhi Municipal Corporation Act, 1957
109. Adoption of budget estimates.
- [(1)] [Substituted by Act 67 of 1993, section 788, for sub-section (1) (w.e.f. 1-10-1993)] The [Every Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall, on or before the 31st day of March of every year, adopt for the ensuing year the budget estimate which shall be an estimate of the income and expenditure of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to be received and incurred on account of the municipal government of [the area of the Corporation.] [Substituted by Delhi Act 12 of 2011, 2(c), for "Delhi" (w.e.f. 13-1-2012)](2)On or before the 15th day of February of each year the [every Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall determine the rates at which various municipal taxes, rates and cases shall be levied in the next following year and save as otherwise provided in this Act the rates so fixed shall not be subsequently altered for the year for which they have been fixed.(3)Budget estimates shall be prepared in such form as may be approved by the Standing Committee and presented and adopted in such manner and shall provide for all such matters as are prescribed by regulations made in this behalf.]
