Section 93 in The Maharashtra Municipal Corporations Act, 1949
93. Accounts to be kept in forms prescribed by Standing Committee. - Subject to the provisions of section 361 and of [the Bombay Primary Education Act, 1947], and the rules made thereunder, accounts of the receipts and expenditure of the Corporation shall be kept in such manner and in such forms as the Standing Committee shall from time to time direct.
[Provided that the accounts of the Consolidated Water Supply and Sewage Disposal Loan Fund and the Water and Sewage Fund shall be maintained on the accrual basis, unless otherwise directed by the Standing Committee.]
