Section 87(1) in Rajasthan Municipalities Act, 2009
(1)The Chief Municipal Officer shall prepare in each year, before fifteenth January, a budget estimate along with an establishment schedule of the Municipality for the ensuing financial year, and such budget estimate shall be an estimate of the actual income and expenditure of the Municipality. [***] [Deleted vide Rajasthan Municipalities (Amendment) Act, 2011. Published in Rajasthan Gazette Point 4(A), dated 27.03.2011 w.e.f, 24.11.2010.]
