133. Power of State Government or [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] to reject, sanction or modify proposals.
(1)[Upon receipt of the proposals and objections under the preceding sections] [Substituted by U.P. Act No. 8 of 2011, for 'If the proposed tax falls under clauses (i) to (xii) of sub-section (1) of Section 128.'], the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] after considering the objection received under sub-section (4) of Section 132, may either refuse to sanction the proposals or return them to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] for further consideration, or sanction them without modification or with such modification not involving an increase of the amount to be imposed, as it deems fit.(2)In airy other case, the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] shall submit the proposals and objections to the State Government, who may pass any of the orders desired in sub-section (1).(3)[* * *] [Omitted by ALO 1937.]
