(1)The Budget estimate shall contain such particulars as may be prescribed.(2)In such estimate the Municipality shall among other things -(a)provide for the payment as they fall due to of all instalments of principal and interest for which the Municipality may be liable in respect of loans contracted by it;(b)make adequate and suitable provision for such services as may be required for the several duties imposed by this Act;(c)provide for the minimum closing balance as prescribed under Section 112.
