Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

State of Uttar Pradesh - Subsection

Section 136(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)Where the Corporation approves the project and the entire estimated cost exceeds [sixteen lakh rupees] [Substituted for 'ten lakh rupees' by U.P. Act 16 of 2004, S.8 (w.r.e.f. 21-11-2002).], the report, subject to any modifications as aforesaid, shall be submitted to the State Government.