Section 207 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
207. had been disallowed by the Government while sanctioning the Budget.
198. Re-adjustment of income and expenditure to be made by thecorporation during the course of the official year whenever necessary.- (1) If it shallat any time during any year appear to the corporation upon the representation of thestanding committee for taxation and finance , that, notwithstanding any reduction ofbudget grants that may have been made under section 195, the income of thecorporation fund during the said year will not suffice to meet the expenditure sanctionedin the budget estimate of the said year and to leave at the close of the year a cashbalance of not less than one lakh of rupees under General Account-Revenue, it shall beincumbent on the corporation either to diminish the sanctioned expenditure of the year,so far as it may be possible so to do with due regard to all the requirements of this Act,or to have recourse to supplementary taxation, or to adopt both of these expedients insuch measure as may be necessary to secure an estimated cash balance of not less thanone lakh of rupees under General Account - Revenue at the close of the year.(2)Whenever the corporation determines to have recourse tosupplementary taxation in any year, it shall do so by increasing for the unexpiredportion of the year the rate at which any tax or duty is being levied subject to the
