Section 147 in Uttar Pradesh Municipal Corporation Act, 1959
147. Revised Budget Estimates.
- As soon as may be after the first day of September if it is an indebted Corporation and the first day of October if it is not an indebted Corporation revised budget estimates for the year shall be adopted by the Corporation and the revised estimates shall, as far as may be, but subject to the modifications mentioned herein, be subject to all the provisions of Section 146.Modifications -(i)In sub-sections (1) and (3) of Section 146 for "tenth day of December" and "tenth day of January", "tenth day of August" and "tenth day of September", shall respectively be deemed to be substituted;(ii)In sub-section (3) of Section 146 for "fifteenth day of January" and "fifteenth day of February", "fifteenth day of August" and "fifteenth day of September" shall respectively be deemed to be substituted, and(iii)For the first proviso at the end of the section the following proviso shall be deemed to be substituted:"Provided that as long as the Corporation has not adopted the revised budget estimates the budget estimates in force under the provisions of this Act on the first day of October of the year in question shall subject to the provisions of Sections 149 and 151 remain the budget estimates for the year."
