Section 187 in Greater Hyderabad Municipal Corporation Act, 1955
187. Final adoption of budget estimates.
- Subject to the requirements of section 186 the Corporation may refer the budget estimate back to the Standing Committee for further consideration, or adopt the budget estimates or any revised budget estimates submitted to them as they stand or subject to such alteration as they deem expedient:Provided that the budget estimates finally adopted by the Corporation shall fully provide for each of the matters specified in clauses (b), (c) and (e) of sub-section (2) of section 184.
