Section 132(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)No contract involving an expenditure exceeding [eight lakh] [Substituted for 'five lakh' by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).] rupees shall be made by Municipal Commissioner unless it has been sanctioned by the Corporation.
