Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act] State of Uttar Pradesh - Subsection Section 136(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959 (d)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the State Government.