Section 125 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
125. Powers of State Government to sanction proposals by Zila Panchayat.
(1)When the Zila Panchayat has finally settled its proposal, it shall submit them along with the objections, if any, made in connection therewith to the prescribed authority, who shall submit the proposals and objections, if any, to the State Government.(2)The State Government after considering the said objections, if any. may either refuse to sanction the proposals or return them, to the Zila Panchayat for further consideration, or sanction them without modification or with such modification, not involving any increase of the amount to be imposed, as it deems fit.
