Section 148 in Uttar Pradesh Municipal Corporation Act, 1959
148. Determination of rates of taxes.
- The Corporation shall, on or before February 15 if it is an indebted Corporation but on or before March 15 otherwise, after considering the proposal of the Executive Committee, determine, subject to the limitations and conditions prescribed in Chapter IX the rates at which Corporation taxes referred to in sub-section (1) of Section 172 shall be levied in the next ensuing financial year.
