Section 132(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)No contract involving an expenditure exceeding [one lakh] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] rupees and not exceeding [five lakh] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] rupees shall be made by the Municipal Commissioner unless it has been sanctioned by the Executive Committee.[(3-A) No contract involving an expenditure exceeding two lakh rupees and not exceeding four lakh rupees shall be made by the Municipal Commissioner unless it has been sanctioned by the Mayor.] [Inserted by U.P. Act 16 of 2004, S.6 (w.e.f. 21-11-2002).]
