Section 122 in Gauhati Municipal Corporation Act, 1971
122. Power of Corporation to read just income and expenditure during year.
(1)If at any time during the year it appears to the Corporation that notwithstanding any reduction of budget-grant that has been made under section -, the income of the Municipal Fund during the same year will not be sufficient to meet the expenditure sanctioned in the Budget Estimate of the year and to leave at the end of the year a closing balance of one lakh rupees, then it shall be incumbent on the Corporation to take any measures which it may consider necessary for proportioning the year's income to the expenditure.(2)For the purposes of sub-section (1), the Corporation may either diminish the sanctioned expenditure of the year, so far as it may be possible with due regard to all the requirements of this Act, or have recourse to supplementary taxation or to an increase of the rates or adopt all or any of those methods.
