Section 127(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ At a meeting of the Corporation which shall be called for some day in January, not later than the tenth, the budget estimate 'C' prepared by the [the Brihan Mumbai Electric Supply and Transport Committee with the report of the Standing Committee thereon] [Section 127 renumbered as sub-section (1) and sub-section (2) was inserted by Maharashtra 70 of 1975, Section 13(1).] shall be laid before the Corporation and they shall proceed to consider the same.]
