Section 139 in The Orissa Municipal Corporation Act, 2003
139. Procedure of Corporation.
- The Corporation may either return the budget estimate to the Standing Committee on Taxation, Finance and Accounts for further consideration and re-submission within a specified time well in advance of the due date as specified in Section 138 or adopt the budget estimate as it stands or subject to such alternations as it deems expedient:Provided that the budget estimate finally adopted by the Corporation shall make adequate and suitable provisions for each of the matters referred to in clauses (a) to (c) of Sub-section (2) of Section 137.
