134. Resolution of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] directing imposition of tax.
(1)When the proposals have been sanctioned by the Prescribed Authority or the State Government [* * *] [Omitted by ALO 1937.] the State Government, after taking into consideration the draft rules submitted by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], shall proceed forthwith to make under Section 296 such rules in respect of tax as for the time being it considers necessary.(2)When the rules have been made, the order of sanction and a copy of the rules shall be sent to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and thereupon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall by special resolution direct the imposition of the tax with effect from a date to be specified in the resolution.
