Section 87(1) in The City of Nagpur Corporation Act, 1948
(1)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, Section 46(a).] may, from time to time during the financial year, reduce or transfer the amount or a portion of the amount of one budget grant to the amount of any other budget grant under the same major head in the budget estimates :Provided that -(a)due regard shall be had when making any such reduction or transfer to all the requirements of this Act; and(b)every such reduction or transfer shall be brought to the notice of the Corporation at its next meeting.
