Section 135 in Uttar Pradesh Municipal Corporation Act, 1959
135. [ Estimates not exceeding [eight lakh] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] rupees.
(1)The Municipal Commissioner may sanction any estimate the amount of which does not exceed [two lakh] [Substituted for 'one lakh' by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).] rupees.[* * *] [Proviso omitted by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).][(l-A) The Mayor may sanction any estimate not exceeding four lakh rupees.] [Inserted by U.P. Act 16 of 2004, S.7 (w.r.e.f. 21-11-2002).](2)The Executive Committee may sanction any estimate the amount of which does not exceed five lakh rupees.]
