Section 136(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Where a project is framed for the execution of any work or series of works the entire estimated cost of which exceeds [eight lakh rupees] [Substituted for 'five lakh rupees' by U.P. Act 16 of 2004, S.8 (w.r.e.f. 21-11-2002).] -(a)the Municipal Commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and forward the same to the Executive Committee who shall submit the same before the Corporation with its suggestions, if any;(b)the Corporation shall consider the report and the suggestions and may reject the project or may approve it either in its entirety or subject to modifications.
