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State of Uttar Pradesh - Section

Section 136 in The U.P. Municipalities Act, 1916

136. Procedure for altering taxes.

- The procedure for abolishing a tax, or for altering a tax in respect of the matters specified in clauses (b) and (c) of sub-section (1) of Section 131, shall, so far as may be, the procedure prescribed by Sections 131 to 135 for the imposition of a tax.