Section 118 in The Chhattisgarh Municipalities Act, 1961
118. Power of Council to readjust income and expenditure during year.
(1)If at any time during the financial year it appears to the Council that the income of the Municipal Fund during the same year will not suffice to meet the expenditure sanctioned in the budget estimates of that year, it shall be incumbent on the Council forthwith to sanction any measure which they may consider necessary to proportioning the year's income to the expenditure.(2)For the purpose of the sub-section (1), the Council may either diminish the sanctioned expenditure of the year, so far as it may be possible so to do with due regard to all the requirements of this Act, or have recourse, subject to the conditions and limitations prescribed by this Act, to supplementary taxation or to an increase of the rates, or adopt all or any of those methods.
