Section 86 in Uttar Pradesh Municipal Corporation Act, 1959
86. Expenses of election.
(1)All expenditure incurred in connection with the preparation and revision of electoral rolls for a City and the conduct of all elections under this Act in respect of that City shall except as otherwise directed by the State Government be charged to and be realizable from the Corporation to the extent and in the manner laid down by the State Government.(2)The Nirvachan Adhikari (Returning Officer) or any officer charged with the duty of conducting any election may require the Corporation to advance such sum as may be necessary for the conduct of that election and the Corporation shall thereupon make that sum available to the Nirvachan Adhikari (Returning Officer) or other officer concerned.
