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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Chattisgarh - Subsection

Section 97(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)an estimate of the expenditure which must or should, in his opinion, be incurred by the Corporation in next financial year from the municipal fund including-
(i)the re-payment of all loans or instalments thereof with interest thereon which fall due during the financial year;
(ii)the discharge of liabilities imposed on the Corporation by sub-section (1) of Section 3;
(iii)cash balance at the end of the said year of not less than such sum as may be prescribed by the Government;
(iv)the amounts, if any, which should in his opinion be credited to or expended from special fund;