International Cases South AfricaSection 139(1)(c) of the Constitution imposes no obligation on the provincial executive to pass an interim budget, when it dissolves the council (Afriforum NPC v The Premier, Gauteng Province and Others)(24.12.2021)The issue before the SCA was whether the administrator appointed in terms of Section 139(1)(c) of the Constitution had the power to approve the 2020/2....Civil