Section 360(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Corporation shall on receipt of scheme from the Development Committee proceed to take such scheme into consideration together with any objection or representation received or made under Sections 357 and 358 and the recommendation of the Development Committee under Section 359 and shall either abandon the scheme or sanction the scheme with such modifications, if any, as it may consider necessary:Provided that in the case of a scheme of the estimated cost of over Rs. 10,000,00 the sanction of the State Government shall also be obtained.
