Section 132(7) in Uttar Pradesh Municipal Corporation Act, 1959
(7)[ The State Government may, by notification in the Gazette, modify the monetary limits specified in sub-section (3) or sub-section (4) or sub-section (5) keeping in view the rise in costs or the exigencies of work and efficiency of Corporations.] [Inserted by U.P. Act 16 of 2004, S.6 (w.r.e.f. 21-11-2002).]
