Section 206 in Uttar Pradesh Municipal Corporation Act, 1959
206. Power of State Government to require Corporation to impose taxes.
(1)The State Government may, by general or special order, published in the Official Gazette, require a Corporation to impose any tax mentioned in subsection (2) of Section 172 not already imposed, at such rate and within such period as may be specified in the notification, and the Corporation shall thereupon act accordingly.(2)The State Government may require a Corporation to increase, modify or vary the rate of any tax already imposed and thereupon the Corporation shall increase, modify or vary the tax as required.(3)If the Corporation fails to carry out the order passed under sub-section (1) or (2), the State Government may pass suitable order imposing, increasing, modifying or varying the tax and thereupon the order of the State Government shall operate as if it had been a resolution duly passed by the Corporation.Assessment and Levy of Property Taxes
