Section 152 in Uttar Pradesh Municipal Corporation Act, 1959
152. Indebted Corporation.
- Where in the opinion of the State Government the condition of indebtedness of any Corporation is such as to make the control of the State Government over its budget desirable, the State Government may by order notified in the Official Gazette declare that such is the case and such Corporation shall for the purposes of this Act be deemed to be an indebted Corporation.
