Section 146(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)The Corporations shall finally adopt the budget estimates before March 1, if it is an indebted Corporation and before the beginning of the year to which they relate if it is not an indebted Corporation and shall forthwith submit copies thereof to the State Government:Provided that if for any reason the Corporation has not finally adopted the budget estimates before the commencement of the financial year to which they relate, the budget estimates as prepared by the Municipal Commissioner or if the Executive Committee has submitted budget estimates under sub-section (3), such budget estimates shall be deemed to be the budget estimates for that year until action has been taken by the Corporation:Provided further, that in the case of an indebted Corporation the adoption of budget estimates under this sub-section shall be subject to confirmation by the State Government.
