Section 67(a) in The Mumbai Municipal Corporation Act, 1888
(a)that such expenditure, so far as it is to be incurred in the official year in which such power is exercised or duty performed, shall be provided for under a current budget grant within the meaning of that expression as defined in section 130; [* *] [Word 'and' was deleted by Maharashtra 42 of 1976, Section 6(a)]
