Section 60(1) in The Asansol Municipal Corporation Act, 1990.
(1)The Corporation shall, on or before the [31st] [Figures and letters substituted by W.B. Act 17 of 1995.] day of March in each year, adopt for the ensuing year a budget estimate of the income and the expenditure of the Corporation to be received and incurred on account of the municipal government of the city.[* * * * * * *] [Sub-section (2) omitted by W.B. Act 17 of 1995.]
