Section 86(3) in The City of Nagpur Corporation Act, 1948
(3)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 45(d)(i).] shall, on or as soon as may be after the [fifth day of February] [These words were substituted for the words 'tenth day of January' by Maharashtra 11 of 2002, Section 41(ii)(a).], consider the budget estimates prepared by the [Commissioner] [These words were substituted for the words 'Member-in-charge' by Maharashtra 26 of 1999, Section 45(d)(ii).] and make such modifications and additions thereto as it shall think fit and submit the same to the Corporation not later than the [twenty-eighth day of February] [These words were substituted for the words 'fifteenth day of February' by Maharashtra 11 of 2002, Section 41(ii)(b).];
