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State of Uttar Pradesh - Section

Section 151 in Uttar Pradesh Municipal Corporation Act, 1959

151. Alteration in budget estimates.

- The Corporation may vary or alter from time to time as circumstances may render desirable, the budget estimates adopted under Section 146 or Section 147:Provided that in the case of an indebted Corporation every variation or alteration under this section shall be subject to confirmation by the State Government.