Section 116(1) in The Chhattisgarh Municipalities Act, 1961
(1)The Chief Municipal Officer shall, on or before the first day of January each year, cause, in the prescribed form and manner, to be prepared and laid before the Finance Committee and if there is no Finance Committee before the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], an estimate of the income and expenditure of the Council for the next financial year.
