Section 131 in The Mumbai Municipal Corporation Act, 1888
131. Corporation may increase amount of budget grants and make additional grants.
- [(1) On the recommendation of the [Standing Committee in case of expenditure from the municipal fund for purposes other than clause (q) of section 61 and the Brihan Mumbai Electric Supply and Transport Committee in case of expenditure from the Brihan Mumbai Electric Supply and Transport Fund, the Corporation may] [This sub-section was substituted for the original by Bombay 48 of 1948, Section 32.] from time to time during an official year increase the amount of any budget grant, or make an additional budget grant for the purpose of meeting any special or unforeseen requirement arising during the said year, but not so that the estimated cash balance at the close of the year shall be reduced below one lakh of rupees in the case of either the municipal fund or the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]:][* * * *] [The first proviso was deleted by Maharashtra 1 of 1964, Section 9(a).][ [Provided that] [This proviso was added by Bombay 48 of 1950, Section 60(2).], in the case of expenditure from municipal fund for purposes of clause (q) of section 61 the estimated cash balance at the close of the year in the budget estimate 'E' shall not be reduced below twenty thousand rupees.](2)Such increased or additional budget grants shall be deemed to be included in the [budget estimates] [The words 'budget estimates' were substituted for the original by Bombay 13 of 1933, Section 33.] adopted by the Corporation for the year in which they are made.
